MOHD LAIQ ALI Vs. KUBRA BEE

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.12.03.2018 passed in I.A.No.406 of 2017 in O.S.No.131 of 2013 on the file of the Senior Civil Judge, Ranga Reddy District.

(2.) The petitioner herein is defendant in the above suit.

(3.) The said suit was filed by the respondent, who is the mother of the petitioner, against the petitioner for declaration that a registered Gift Deed bearing Document No.1728 of 2002 dt.16.08.2002 being relied upon by the petitioner was not executed by the respondent, to declare it null and void and for perpetual injunction.