KONGARA SATHYAMMA Vs. MD. ATHARA BEE

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner aggrieved by the order dtd. 9/9/2019 passed in I.A.No.254 of 2019 in A.S.No.30 of 2018 by the learned VI Additional District Judge, Siddipet.

(2.) The petitioner was the appellant in A.S.No.30 of 2018. He filed an application under XLI Rule 27 read with Sec. 151 of CPC to receive certain documents during the pendency of the appeal. The petitioner - appellant was the plaintiff. She filed the suit for injunction against the respondent over the suit schedule property.

(3.) The case of the petitioner - appellant - plaintiff was that during the trial of the suit, the Government of Telangana contemplated for regularization of residential properties basing on possession. Accordingly, the petitioner applied for the same and the Government after enquiry has accorded a 'deed of conveyance', which was duly registered upon her on 10/12/2015. The said deed of conveyance was registered by the Tahsildar, Siddipet (urban) and that she had applied for assessment of municipal tax, and tax was also assessed. She also paid the said tax to the Municipality, as such wanted to bring on record the deed of conveyance, municipal tax assessment and mutation proceedings before the Appellate Court.