T MALAHAR RAO Vs. P SUCHARITHA

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.01-06-2017 in I.A.No.982 of 2013 in O.S.No.644 of 2013 of the Principal District Judge, Ranga Reddy District at L.B. Nagar, Hyderabad.

(2.) Petitioners herein are defendant Nos.1 to 5 in the said suit. Plea of the respondent/plaintiff

(3.) The respondent herein filed the said suit against petitioners to declare that she and 5th petitioner are absolute owners of suit 'A' and 'B' schedule properties and consequently to cancel the gift settlement deeds dt.18-05-2004 and 25-05-2004 executed by 1st petitioner in favour of 2nd petitioner and by 3rd petitioner in favour of 4th petitioner and also for recovery of possession of 'A' and 'B' schedule properties to respondent and 5th petitioner.