A. AARTHI Vs. AILENI SRAVATHI

JUDGEMENT

(1.) This Appeal Suit is filed by the appellants, who are not parties to the suit proceedings, assailing the Judgment and Decree dtd. 4/9/2018 passed in O.S. No. 82 of 2013 on the file of the learned V Additional District Judge, Bhongir. By the said judgment, the suit filed by the plaintiffs (respondent Nos.1 to 4 herein) against the sole defendant, seeking cancellation of Agreement of sale-Cum-General power of Attorney with possession, vide document No. 1020 of 2012 dtd. 19/12/2011 registered at S.R.O., Yadagirigutta Mandal, was decreed in favour of the plaintiffs.

(2.) For the sake of convenience, the parties shall hereinafter be referred to as they were arrayed before the Trial Court.

(3.) The plaintiffs, who are closely related, are the joint owners and peaceful possessors of the agricultural dry land bearing Sy.No.134 admeasuring Ac.38-16 guntas, situated at Yadagiripalli Village, Yadagirigutta Mandal. Owing to family and personal necessities, the plaintiffs agreed to sell their respective contiguous extents to the sole defendant for a total sale consideration of Rs.63,74,400.00. Accordingly, they executed an Agreement of Sale-cum-GPA dtd. 19/12/2011, under which the defendant paid Rs.43,74,400.00 as part consideration to the plaintiffs.