Telangana High Court
Uma Devi vs M Ravinder Babu on 2 April, 2025
Author: P. Sree Sudha
Bench: P.Sree Sudha
THE HONOURABLE SMT. JUSTICE P.SREE SUDHA
CIVIL REVISION PETITION No. 778 of 2024
ORDER:
This Civil Revision Petition is filed aggrieved by the order
dated 07.12.2023 passed in I.A.No.109 of 2023 in O.S.No.516
of 2022 by the learned I Junior Civil Judge, City Civil Court,
Secunderabad.
2. Heard both sides. Perused the record.
3. The Suit vide O.S.No.516 of 2022 is filed for damages of
Rs.3,20,000/- by the petitioner against respondents. During
the pendency of the petition, petitioner/plaintiff filed I.A.No.109
of 2023 to appoint and Advocate Commissioner to note down
the actual position and physical features of the terrace, water
tanks, water connections meddled for the respondents, CC
cameras, removal and broken of all flower plants, closure of
passage going to the terrace etc. The trial Court after hearing
both sides, dismissed the application on 07.10.2023. Aggrieved
by the said order, this civil revision petition is preferred.
4. Petitioner stated that she has right to enter into the
terrace as per judgment in O.S.No.305 of 2008 and also in
A.S.No.55 of 2009 for hassle free entry to the terrace of 2nd floor
and not to meddle with water connection. Respondent No.1
removed all the flower pots and thrown away which were
nursed by petitioner for more than 30 years without any
hindrance. Respondent No.1 stated that all the terrace rights
vested with him. The trial Court observed that as there is
contradiction between statement of petitioner and respondent
No.1, the said issue has to be decided in the main suit after
leading evidence from both sides and accordingly dismissed the
application.
5. Learned counsel for petitioner contended that as she filed
suit on the ground that respondent No.1 damaged CC cameras,
flower plants, meddled with water pipes of overhead water
ranks, closed the way through iron ladder to the terrace by
welding an iron sheet on the ladder. It is relevant to note the
physical features. The contradiction between the sale deed
executed in favour of the respondent No.1 and the judgment in
O.S.No.305 of 2009 is nothing to do with the appointment of
the Advocate Commissioner. The trial Court also observed that
the there is no destructed material i.e., flower plants and the
trial Court misconstrued the pleadings and thus requested the
Court to set aside the order of the trial Court.
6. Admittedly, dispute is between sister and brother. It
seems that all of them are residing in the same house, but he
intruded into her possession and damaged flower plants and
also restricted her entry into his portion, as such petitioner
claimed for damages. It is for the petitioner/plaintiff to lead
evidence regarding the said facts and it is a triable issue to be
decided in the main suit. Defendants in his written statement
stated that his parents have 9 children i.e., four sons and five
daughters. The father of defendant No.1 died and his mother,
brothers and sisters became legal heirs. Plaintiff is third
daughter and defendant No.1 is third son to their parents.
After the death of his father, his mother purchased House No.7-
1-253/1 in the joint names of herself and the elder sister of the
defendant No.1 through registered sale deed bearing document
No.232/1985 dated 27.05.1985. Defendant No.1, plaintiff,
their mother and other brothers and sisters except elder
brother of defendant No.1 used to live in the said house. Elder
sister of defendant No.1 got married and was living away from
the family members. Plaintiff after marriage moved to the
ground floor of the said house along with her husband.
Defendant No.1 purchased a flat in the 2nd floor of the building
bearing No.9-3-624/3 from its lawful owner for Rs.2,00,000/-
and he paid the said amount and it was also registered in his
name on 30.11.2006, from then onwards he is residing in the
said flat along with his wife.
7. Learned counsel for respondents contended that plaintiff
has no right to go to the terrace and the defendants has rights
over the terrace portion and it was mentioned in the registered
sale dated 30.11.2006. It is also stated that plaintiff is elder
sister of defendant No.1 and she is residing on the ground floor
of two-storied building. The trial Court has rightly considered
the arguments of both sides and dismissed the application.
8. It is for the plaintiff to prove her right over the terrace
portion then only she is entitled for right over the terrace
portion and also other factors required for granting of the
damages and thus it cannot be decided by appointing an
Advocate Commissioner. The trial Court has rightly considered
all the aspects and this Court finds no reason to interfere with
the order of the trial Court.
9. In the result, this Civil Revision Petition is dismissed
confirming the order of the trial Court dated 07.12.2023 passed
in I.A.No.109 of 2023 in O.S.No.516 of 2022. There shall be no
order as to costs.
Miscellaneous petitions pending, if any, shall stand
closed.
_____________________
P. SREE SUDHA, J
Date: 02.04.2025
CHS
