LAWS(SC)-2009-10-69

BANDA CHINNA SUBBARAYUDU Vs. THAILAM VISHWANATHA RAO

Decided On October 27, 2009
BANDA CHINNA SUBBARAYUDU Appellant
V/S
THAILAM VISHWANATHA RAO Respondents

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 28th March, 2008, passed by the Andhra Pradesh High Court in Civil Revision Petition No. 4778 of 2007, dismissing the Revisional Applications, which had been filed by the appellants herein.

(3.) The appellants suffered a decree for recovery of money in O.S. 458/98, in the court of Principal Junior Civil Judge, Proddatur. Pursuant to the said decree, the respondent No. 1 herein, who is the plaintiff-decree-holder, filed Execution Proceedings, 352 of 2000, for sale of the property indicated in the said proceedings. On 25th November, 2003, the sale was conducted and the property in question was sold to the second respondent. On the same date, in an appeal filed by one Chennakkagari Ravindranath Reddy, being A.S. No. 10/2003, the said Execution Proceedings No. 352/2000 were stayed.