RUDRARAJU VENKATA SURYANARAYANA RAJU Vs. RUDRARAJU KRISHNAM RAJU

JUDGEMENT

(1.) These two appeals arise out of the judgment, dated 10.04.2001 in O.S.No.605 of 1991 passed by the IV Senior Civil Judge, City Civil Court, Hyderabad. C.C.No.14 of 2010 is filed by the plaintiff in O.S.No.605 of 1991 seeking to punish the respondents 8 and 11 for alienating part of item No.35 of plaint 'A' schedule property under a registered sale deed dated 29.10.2009 and registered agreement of sale-cum-general power of attorney for violation of the orders passed by this Court on 19.11.2001 in CMP No.13863 of 2001 in CCCA N.154 of 2001 and also to punish the respondents 12 and 13 for purchasing the portion of item No.35 plaint 'A' schedule property for violation of the orders passed by this Court on 19.11.2001 in CMP No.13863 of 2001 in CCCA N.154 of 2001 by attaching the property shown in the schedule and also by sending them to civil prison.

(2.) CCCA No.154 of 2001 is filed by the plaintiff, whereas CCCA No.165 of 2001 is filed by the defendants 2 to 4.

(3.) While disposing of the appeals and the contempt case, the parties will be referred to as the plaintiff and defendants i.e. as they were originally arrayed in the suit.