M. NARAYANA REDDY Vs. G.R. MUNIVENKATA REDDY

JUDGEMENT

(1.) The first defendant in OS No.173 of 2007 is on Revision. Challenge is to the order of the learned Sub Judge, Hosur, rejecting a document styled as

(2.) The suit has been filed for declaration of title and injunction by the plaintiff claiming that he has purchased the properties from Saraswathamma, the sister of the petitioner under a Sale Deed dtd. 23/10/1996.

(3.) The suit is being resisted by the defendants contending that the said Saraswathamma, had pursuant toa family arrangement executed a Deed of Release on 19/8/1996 after having received appropriate consideration towards her share. It is the said deed of release which is sought to be produced in evidence.