NIYAS PROJECTS Vs. HANUMANTHU RAGHUNANDAN

JUDGEMENT

(1.) This Revision petition is filed under Article 227 of the Constitution of India challenging the order dt.08.10.2018 passed in CMA.No.59 of 2018 of the VIII Additional District Judge, Ranga Reddy District at L.B.Nagar, confirming the order dt. 31.07.2018 passed in I.A.No.341 of 2018 in O.S. No.2455 of 2008 of the II Additional Senior Civil Judge, R.R.District at L.B.Nagar.

(2.) The petitioners herein are the Defendant No.s 13 and 14 in the said suit.

(3.) The said suit was filed by the 1st respondent/plaintiff seeking relief of declaration that Doc.No.106 of 1996 dt. 06.06.1996 canceling a General Power of Attorney dt.13-2-1992 is null and void, to cancel a registered sale deed Doc No.3001 of 1996 dt. 11.09.1996, and for grant of perpetual injunction in favour of the 1st respondent.