Poreddy Janardhana Reddy vs Gandluru Usha Sree
2024 Latest Caselaw 7277 AP

Andhra Pradesh High Court - Amravati

Poreddy Janardhana Reddy vs Gandluru Usha Sree on 19 August, 2024

HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE No.S.A.No.363 of 2013

                  PROCEEDING SHEET

Sl.    DATE                          ORDER                          OFFICE
No.                                                                  NOTE
09. 19-08-2024   BSS, J

                       Judgment pronounced.
                       (vide separate Judgment)

                       In the result, this Second Appeal is
                 allowed.   Consequently,     Judgment       and
                 Decree passed by the First Appellate Court
                 in AS No.99 of 2012, dated 22.01.2013 on
                 the file of VI Additional District Judge (Fast
                 Track Court), Gooty are hereby set-aside.
                       The Judgment and Decree in OS
                 No.87 of 2010, dated 03.09.2012 on the file
                 of Senior Civil Judge, Gooty are restored.
                       The learned trial Judge shall follow
                 the procedure laid down under Section 31
                 (2) of Specific Relief Act, 1963 by sending
                 the copy of Decree to the Registration
                 Department     to   record    the    fact    of
                 cancellation of registered Gift Deed, dated
                 13.03.2006.
                       In the circumstances, parties are
                 directed to bear their own costs through-
                                                                   Contd..2
                         2
              S.A.No.363 of 2013



19-08-2024

out. As a sequel, pending miscellaneous petitions, if any, shall stand closed. The Interim Orders granted earlier, if any, shall stand vacated.

________ BSS, J

Bsv