DESOJU RAMACHARI Vs. CHENNABOINA MALLAMMA

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order dt.28-03-2019 in I.A.No.80 of 2019 in O.S.No.210 of 2013 of the Principal Junior Civil Judge at Kothagudem.

(2.) Petitioner herein is plaintiff in the said suit.

(3.) He filed the said suit for specific performance of an agreement of sale dt.06-03-1996 allegedly by executed by 1st respondent in his favour agreeing to sell the plaint schedule property to him for Rs.50,000/-, and contending that the entire consideration was paid. It is also contended that 1st respondent delivered possession of the property to him, but the 1st respondent was not cooperating for execution of registered sale deed in his favour. He also alleged that 1st respondent executed a registered gift settlement deed dt.02-03-2012 to the 2nd respondent, who is his daughter; that the respondent Nos.1 and 2 colluded with each other and brought that gift settlement deed into existence; that he came to know about it when 1st respondent filed written statement; and so the said document was not binding on him. This plea was included by way of amendment to the plaint.