KAMATAM SANGALAPPA Vs. KAPADAM SNGALAPPA

JUDGEMENT

(1.) The revision is continuation of age-old lis in O.S. No. 15 of 1933 on the file of the Sub-Judge, Anantapur. E.P. No. 59 of 2000 was laid by the alleged decree holders in E.P. No. 15 of 1933. The dispute revolves round Kapadam families on the one side and Kamatam families on the other side. Kapadam families are residents of Gangulakunta village. Kamatam families reside in Yerrayapalli village. The dispute more or less is a dispute between Gangulakunta and Yerrayapalli villages. Lord Sangalappa is the common deity of the Kapadam sect of Gangulakunta and Kamatam sect of Yerrayapalli. Both the people belong to Koraba community, which is said to be a herding community in Anantapur District.

(2.) This revision is loaded with questions of law such as question of limitation, maintainability of the revision under Section 115 of the Civil Procedure Code (CPC, for short) and the locus standi of the decree holders to lay the execution petition. It is, however, necessary to know the outlines of the case.

(3.) Gangulakunta and Yerrayapalli villages have their own temples. However, they have the custom of exchanging or rotating the paraphernalia periodically. The revision is laid by Kamatam sect of Yerrayapalli questioning the order in E.P. No. 59 of 2000. Kapadam family of Gungulakunta laid the execution petition as the decree holders, arraying the Kamatam family as the judgment debtors. However, O.S. No. 59 of 1933 was laid by the Kamatam family against Kapadam family. The parties shall be referred to hereinafter as they are arrayed in E.P. No. 59 of 2000 as decree holders and judgment debtors.