D. MEENA Vs. K. LAKSHMI NARAYANA

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal is filed against the order and decree dtd. 22/6/2016 passed in E.A. No.184 of 2011 in EP number 209 of 2010 in OS number 571 of 2009 on the file of IV Additional Senior Civil Judge Guntur, whereby the claim petition filed by the appellant under Order XXI Ruels 97, 99 and 101 of the Code of Civil Procedure (for short 'CPC') was dismissed.

(2.) For the sake of convenience, parties shall be referred to as they are arrayed in claim petition.

(3.) The case of the claim petitioner in brief is that claim petition schedule property admeasuring 138.41 square yards of site along with industrial building, near Golden Engineering Enterprises, 2nd line, phase I and II, Auto Nagar, Guntur was purchased by the claim petitioner from State bank of Hyderabad, Chandramouli Nagar branch in the auction conducted by the bank. Claim petitioner became the highest bidder for Rs.8,20,000..00 Sale was confirmed on 26/5/2011. After payment of the amount and sale certificate was issued in favour of the claim petitioner on 6/7/2011, on which date possession of the property was handed over to the claim petitioner. The sale certificate was registered on 7/7/2011 and the claim petitioner has been in possession and enjoyment of the claim petition schedule property since the date of its handing over possession.