SRIRAMOJU RAJESHWAR Vs. NAGAVELLI RAJESH

JUDGEMENT

(1.) These three Revision Petitions arise between the same parties out of the same suit. Therefore, they are being disposed of by this common order.

(2.) Petitioners in these three Revision Petitions are plaintiffs in O.S.No.70 of 2012 on the file of V Additional District Judge, Karimnagar.

(3.) They filed the said suit for declaration of title and for mandatory injunction directing the respondents to remove structure over the suit schedule property and handover the same to the petitioners, and also for declaration that certain documents are not binding on them. In the plaint, petitioners specifically contended that their father is Sri Ratnaiah, S/o. Ramaswamy.