VENKATA RAMANA ARCADE Vs. Y.VIJAYA LAKSHMAMMA

JUDGEMENT

(1.) Sri Venkata Ramana Arcade, Nellore, a partnership firm, is the petitioner in these two civil revision petitions.

(2.) The genesis of this lis can be traced to O.S.No.138 of 1994 instituted by Y.Vijaya Lakshmamma and Y.Krishnavenamma, widows of late Y.Chandrasekhar Reddy, before the learned Senior Civil Judge, Nellore, against ten individuals seeking their ejectment from the plaint schedule property, viz., the building bearing D.No.283 (new D.No.284), situated at Ward No14, Trunk Road, Nellore. By judgment dated 09.07.2001, the trial Court decreed the suit. The same was confirmed in appeal by the learned District Judge, Nellore, in A.S.No.69 of 2001 on 29.04.2003 and thereafter, by a learned Judge of this Court in S.A.No.647 of 2003 on 19.07.2005. The judgment of this Court was tested before the Supreme Court of India in Special Leave to Appeal (Civil) No.21787 of 2005 but the same was dismissed by order dated 11.11.2005.

(3.) E.P.No.151 of 2005 was instituted on the file of the Principal Senior Civil Judge, Nellore, (hereinafter, 'the Court below') by the decree holders for execution of this decree against C.R.Padma, the fourth respondent herein. The plaintiffs in the suit having died, Y.Chandrashekar Reddy, the third respondent herein, came on record as the legal representative of the deceased second decree holder - Y.Krishnavenamma.