YERUVA SWAROOPA RANI Vs. LINGAM PRAVEEN KUMAR REDDY

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.06.09.2018 passed in CMA.No.10 of 2017 by the V Additional District Judge at Kothagudem, reversing the order dt.01.08.2017 in I.A. No.69 of 2017 in O.S. No.67 of 2017 of the Principal Junior Civil Judge Court, Kothagudem.

(2.) The petitioner herein is the plaintiff in the said suit.

(3.) She filed the said suit for a declaration that gift settlement deeds Document Nos.1212 of 2011, 1211 of 2011 and 1364 of 2011 dt.20.07.2011, 20.07.2011 and 01.08.2011, respectively, with regard to 'A' to 'C' schedule properties are not binding on her and to consequently cancel the same and also for a perpetual injunction restraining the respondents 1 to 3 from in any way from interfering or obstructing or alienating 'A' to 'C' schedule property being enjoyed by her.