JAMMIGUMPULA BALA MASTHANIAH NAIDU Vs. GADAMSETTY RAMA RAO

JUDGEMENT

(1.) This revision petition is filed challenging the order and decree dated 22-6-2001 passed by the Court of Principal Junior Civil Judge, Kavali in E.A. No.550/2000 in E.P. No.191/2000 in O.S. No.285/1983. By the impugned order, the Court below, allowed the execution application filed by the decree- holders under Order 21 Rule 97 C.P.C. and overruled the objections filed by the 3rd party objector and ordered for removal of the obstruction or resistance offered by him and deliver the possession of the suit schedule property to the decreeholders. Aggrieved by this order, the 3rd party objector has filed this revision petition.

(2.) Heard Sri K. Someshwar Kumar, learned Counsel appearing for the petitioner-3rd party objector and Sri P. Sridhar Reddy, learned Counsel appearing for the respondents 1 to 3 (plaintiffs)-decreeholders.

(3.) Before referring to the relative contentions, it is necessary to note few admitted facts on record.