VEMPURI SOWRI MOHAN REDDY Vs. VEMPURI HEMALATHA

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner/Respondent No.2/Defendant No.5 under Sec. 115 of Civil Procedure Code (in short CPC) against the Orders dtd. 19/3/2015 passed by learned Principal Senior Civil Judge, Nellore, in E.P.No.178 of 2011 in O.S.No.80 of 1991 wherein and whereby Court below allowed execution petition filed by the respondents and Ordered for delivery of execution petition schedule properties to the respondents.

(2.) The respondents, who are Judgment Debtor Nos.3, 4, 6 and 8 field execution petition before Court below praying the relief as follows:-

(3.) They pray for division of their 5/13th share in the execution petition, which reads as under:-