MANDAVA VENKATA LAKSHMI Vs. MANDAVA NARENDER

JUDGEMENT

(1.) This Revision is filed challenging the order dt.19.11.2018 in I.A.No.1551 of 2018 in O.S.No.83 of 2015 of the Judge, Family Court-cum-VI Additional District Judge, Khammam.

(2.) Petitioner herein is 1st defendant in the above suit. Respondent filed the said suit against the petitioner for specific performance of an Agreement of Sale said to have been executed by the petitioner on 06.06.2013.

(3.) Written Statement was filed by the petitioner denying execution of the said Agreement of Sale. Petitioner contended therein that one Adapa Satyanarayana had filed O.S.No.334 of 2008 on the file of Senior Civil Judge, Khammam against the petitioner and her husband for specific performance of a contract in respect of the same suit schedule property basing on a fabricated document dt.22.09.2008 said to have been executed by the respondent, as if it was executed by the petitioner and her husband, and the respondent, being younger brother of the petitioner's husband, under the guise of helping the petitioner, obtained signatures of the petitioner on some papers including stamp papers in 2008 representing that those papers are necessary for defending the suit O.S.No.334 of 2008; and the suit Agreement of Sale dt.06.06.2013 was created on such blank signed stamp papers purchased on 23.09.2008 by putting the date dt.06.06.2013 and so relief of specific performance cannot be granted.