GUDURU MEERABAI Vs. GUDURU JAYASREE

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order dt.26102018 in Transfer O.P.No.614 of 2018 of the Principal District Judge, Warangal.

(2.) Petitioner herein had filed O.S.No.71 of 2016 before the II Additional Senior Civil Judge, Warangal for several reliefs including recovery of possession originally. But later he amended the plaint converting the said suit into a suit under Section 6 of the Specific Relief Act, 1963 (for short "the Act") seeking only recovery of delivery of possession alleging that she was forcibly dispossessed by respondents from the suit schedule property on 20012016.

(3.) She later filed O.S.No.120 of 2018 alleging that by such illegal dispossession, she has been deprived of rents from the suit schedule property and she is entitled to a sum of Rs.20.00 lakhs from respondents. This latter suit was filed before the II Additional District Judge, Warangal.