RACHKONDA RAVINDER Vs. KATTEKOLA Y PRAKASH RAO

JUDGEMENT

(1.) Heard Sri R. Lakshmi Narsimha Rao, learned counsel for the petitioner and Sri T. Pranab Kumar, learned counsel for 1st respondent. Perused the record.

(2.) 1st respondent had filed a suit vide O.S.No.20 of 2018 against the petitioner and 2nd respondent seeking cancellation of gift deed bearing document No.10100/2006 dtd. 21/7/2006 as fraudulent and declare the Sale cum General Power of Attorney (with possession) bearing registered document No.1477/2014 as null and void. Petitioner being defendant No.2 in the said suit had filed written statement. Basing on the pleadings, learned trial Court has framed issues and posted the suit for trial.

(3.) At that stage, petitioner herein/defendant No.2 had filed an I.A.No.428 of 2024 in O.s.No.20 of 2018 under Order VII Rule 11 (d) of the Code of Civil Procedure to reject the said plaint on the following grounds: