R. JAYA BALAN Vs. MOHAMMAD FAZAL

JUDGEMENT

(1.) This Land Grabbing Appeal is filed against the Judgment dtd.. 10/2/2021 in E.A. No.40 of 2018 in E.A No.26 of 2018 in E.P. No.361 of 2017 in L.G.O.P. No.442 of 2003 on the file of IV Additional District and Sessions Judge, Ranga Reddy District at L.B. Nagar.

(2.) The Appellants herein are respondent Nos.14 and 20 in the underlying E.A. No.40 of 2018, which is filed under Order VII Rule 11(a) and (d) r/w Sec. 151 of CPC to reject the claim petition filed by the third parties under Sec. 47 r/w Order XXI Rule 97 to 101 i.e. E.A. No.26 of 2018 filed to declare the order passed in L.G.O.P No.442 of 2003 as in-executable as void ab initio.

(3.) The brief of the case of the appellants is that the respondent No.19 herein claims to have purchased land in Plot No.220 and 221, to an extent of 600 Sq. Yards in Sy.No.44/1 situated at Miyapur Village, Serilingampally Mandal, Ranga Reddy District, was purchased through a registered Sale Deed dtd. 9/9/1996, respondent No. 19 had filed L.G.O.P. No.442 of 2003 against the respondent No.21/JDR No.1 to declare him as land grabber in respect of the Schedule Property i.e. Plot Nos.220 and 221 in Survey No.44/1 before the tribunal.