JALLIPALLI SRUJANA DEVI Vs. KANDULA NAGA RANI

JUDGEMENT

(1.) This second appeal is directed against the decree and judgment in A.S. No. 126 of 2010 on the file of the Court of learned V Additional District Judge (FTC) West Godavari, at Eluru, dated 02.04.2012. It was an appeal preferred against the order in E.A. No. 471 of 2008 in E.P. No. 89 of 2008 in O.S. No. 150 of 2000 on the file of the Court of learned Additional Senior Civil Judge, Eluru, dated 19.04.2010.

(2.) C.R.P. No. 824 of 2019 is directed against the order of the Court of learned Additional Senior Civil Judge, Eluru in E.P. No. 89 of 2008 in O.S. No. 150 of 2000, dated 15.03.2019, on the ground that the Executing Court is proceeding with the disposal of the execution petition in spite of pendency of S.A. No. 607 of 2012.

(3.) C.R.P. No. 2053 of 2019 is directed against the order in the same execution petition dated 11.07.2019 of the same Court assailing issuance of fresh warrant of delivery of E.P. schedule property.