ELETI RAJI REDDY Vs. PUSUKURI DAMODAR RAO

JUDGEMENT

(1.) THIS Civil Revision Petition is filed under Section 115 of the Code of Civil Procedure aggrieved by the order dated 14 -08 -2013 passed in E.A.No.47 of 2012 in E.P.No.1 of 2006 on the file of the Junior Civil Judge, Peddapalli.

(2.) THE facts in issue are as under: -

(3.) ON remand, the learned I -Additional District Judge, Karimnagar allowed the appeal setting aside the Judgment and Decree passed by the Lower Court with regard to 0 -38 guntas of land. The relief of declaration of title and delivery of possession was granted in favour of the plaintiff with costs. The said Judgment has become final. On 2 -12 -2005, the decree holder filed E.P.No.1 of 2006 on the file of the Junior Civil Judge, Peddapalli for execution of the decree dated 16 -12 -2003 passed by the lower appellate court in A.S.No.29 of 1992.