VADLA VADKAPURAM SRINIVASA CHARY Vs. AALLA NARASIMHA REDDY

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.25.09.2018 in I.A.No.61 of 2017 in O.S.No.98 of 2015 of the Senior Civil Judge, Karimnagar.

(2.) Petitioner herein is a third party to the said suit.

(3.) The 1st respondent filed the said suit against respondents 2 to 10 to declare him as the owner of the plaint schedule properties, to set aside three Gift Settlement Deeds dt.18.04.2011 and three registered Sale Deeds dt.30.10.2012, and for other reliefs.