MAHESH PAKHARE Vs. A S GOPAL

JUDGEMENT

(1.) These appeals are filed against the orders, dated 25-3-2011 passed in E.A. Nos. 59 of 2010 and 62 of 2010 respectively in E.F. No. 39 of 2008 in O.S.No. 108 of 2007 on the file of the Additional Chief Judge, City Civil Court at Secunderabad. The appellants herein are the objection petitioners in the said E.As. For convenience sake, the parties hereinafter will be referred to as they are arrayed before the lower Court. The objection petitioners filed C.C.C.A.M.P.Nos. 417 of 2011 and 432 of 2011 along with the appeals, seeking stay of eviction from the petition schedule property and stay of all further proceedings in E.P.No. 39 of 2009 (sic. 2008) in O.S. No. 108 of 2007 on the file of the I Additional Chief Judge, City Civil Court at Secunderabad, pending disposal of the appeals. This Court was pleased to grant stay of all further proceedings in both the C.C.C.A.M.Ps. The respondents, who are the Decree Holders and Judgment Debtors, filed C.C.C.A.M.P.Nos.578 of 2011 and 573 of 2011, along with the counters, seeking to vacate the interim orders passed in the said C.C.C.A.M.Ps.

(2.) During the course of hearing, both the learned counsel advanced arguments in the vacate stay petitions as well as appeals also. Therefore, at their request, both the vacate stay petitions and the main appeals were taken up together for disposal, and since these two appeals arise out of the proceedings in the same suit and E.P. and the issue also interrelated, they are clubbed and disposed of by this common order.

(3.) The brief facts of the case, which are necessary for the disposal of these appeals, are as follows: