AKKIREDDY RAMMOHAN RAO Vs. VARDHINEEDI NARASIMHA RAO

JUDGEMENT

(1.) This Civil Revision Petition is filed under Section 115 of the Code of Civil Procedure, 1908 being aggrieved by the order dated 03.12.2010 passed in C.M.A.No.31 of 2009 by the learned VI Additional District Judge (FTC), Narsapur, wherein and whereby the order dated 11.02.2009 passed in E.A.No.136 of 2005 in E.P.No.94 of 2004 in O.S.No.94 of 2001 by the SeniOr.Civil Judge, Narsapur was set aside and E.A.No.136 of 2005 was allowed setting aside the sale dated 25.02.2005 conducted in E.P.No.94 of 2004.

(2.) The revision petitioner is the Decree-holder (D.Hr.) and the 1st respondent is the Judgment-debtOr.(J.Dr.). The 2nd respondent is the gift settlement holder of the part of the E.P. schedule auction sale property and none other than the daughter of the 1st respondent/J.Dr.

(3.) FOr.the sake of convenience, the parties herein are referred to as D.Hr., J.Dr. and the daughter of J.Dr.