RAMAKRISHNA S V Vs. R SUBBAMMA

JUDGEMENT

(1.) The appellant-herein is judgment- debtor. He filed E.A.No. 410/1991 in E.P. 4/1991 (sic. 4/1990) in O.S. 33/1987 on the file of Senior Civil Judge, Tadepalligudem under Order 21 Rule 90 CPC to set aside the sale dated 25-11-1991. The Court below after considering the evidence, both oral and documentary, adduced by both parties came to the conclusion that there are no irregularities or fraud played by the respondents, viz., the decreeholder and auction purchaser in the auction held on 25-11-1991 and dismissed the said E.A. 410/1991. Aggrieved by the same, this appeal is filed by the judgment- debtor.

(2.) In this appeal, status quo order was granted on 7-12-1996 for a period of one month and the matter was directed to be posted for orders on 17-1-1997. On 30-1-1997, the status quo order was extended till 7-2-1997. On 2-5-1997, the status quo order was extended till the end of June 1997. On 11-7-1997, the said status quo order was extended till 14-7-1997. On 19-9-1997, the matter was directed to be listed on 24-9-1997 in the motion list. On 20-10-1997, the appeal is directed to be listed for final hearing on 28-11-1997.

(3.) On 10-7-1998, this appeal was dismissed for default. Later, on 26-10-1998, by order in C.M.P.No. 16642 of 1998, the appeal is restored to file.