THAMMISHETTY RAMULU Vs. BOLLAM MANJULA

JUDGEMENT

(1.) This Civil Revision Petition is filed assailing the order dtd. 27/12/2024 in I.A. No.634 of 2023 in O.S. No.461 of 2023, on the file of the II Additional Junior Civil Judge, Karimnagar.

(2.) The petitioners herein are the defendants in the suit. The said suit was instituted by the respondent/plaintiff seeking (i) declaration of title, (ii) perpetual injunction, and (iii) cancellation of the registered gift deed dtd. 25/5/2022 executed by defendant No.1 in favour of defendant No.2, as null and void.

(3.) The defendants filed an application under Order VII Rule 11(d) of the Code of Civil Procedure, 1908 ("CPC"), praying for rejection of the plaint. The trial Court, by the impugned order, dismissed the application with costs. Aggrieved by the same, the present revision has been preferred.