KATANGURI SREEKANTH Vs. SUNKAD AJITH

JUDGEMENT

(1.) This Appeal is filed under Order 43 Rule 1 CPC challenging the order dt.15.10.2019 in I.A.No.64 of 2017 in O.S.No.18 of 2017 of the II Additional District Judge at Warangal.

(2.) The appellants are defendants in the suit. The subject property was inherited by respondents 1 and 2 from their father late Bheem Rao who had purchased it under a registered sale deed bearing Document No.50 of 1951 dt.05.01.1951 (Ex.P17).

(3.) Sale deed bearing Document No.9126 of 2016 dt.11.11.2016 was executed by the respondents in favour of the 1st appellant.