SARIKA KADAM Vs. BRAHMAIAH

JUDGEMENT

(1.) This Civil Revision Petition is filed, under Article 227 of the Constitution of India, challenging the order dated 17.07.2018 in I.A.No.762 of 2017 in O.S.No.131 of 2017 passed by the Senior Civil Judge, Medchal, Ranga Reddy District.

(2.) The petitioner herein is the plaintiff in the suit O.S.No.131 of 2017. He filed the said suit for perpetual injunction restraining the respondents/defendants from interfering with her possession and enjoyment of the suit schedule property on the basis of a registered sale deed dated 20.04.2017, under which she claimed to have purchased a plot bearing No.263, admeasuring 100 square yards in Sy.No.107/7, situated at Sundar Nagar, Behind Weaker Section Colony, Quthbullapur Mandal, Ranga Reddy District. She alleged that the respondents were trying to interfere with her possession and enjoyment of the suit schedule property under the guise of a forged and fabricated Agreement of Sale.

(3.) Written Statement was filed by respondent Nos.1 to 4 and 5, contending that respondent No.5 had constructed a house in 100 square yards of land in Sy.No.107/3 in Sundar Nagar and she even made an application for regularization of the same, but the petitioner was trying to interfere with the peaceful possession and enjoyment of the property by respondent No.5. The title of the petitioner is also disputed.