DONDAPATI BHASKARA RAO Vs. NANNAPANENI SIVA

JUDGEMENT

(1.) Heard Sri P.Prabhakara Rao, learned counsel for revisionpetitioner/judgment-debtor and Sri Manoj Kumar Bethapudi, learned counsel for respondent/decree-holder.

(2.) Civil Revision Petition No.4268 of 2015 was preferred by the Judgment-debtor against the Order, dtd. 13/8/2015 passed by XVI Additional District and Sessions Judge, Nandigama in E.A.No.22 of 2015 in E.P.No.5 of 2015 in O.S.No.9 of 2014, which was filed under Order XXI Rule 1 (a) read with Sec. 151 of the Code of Civil Procedure, 1908 (for brevity 'CPC') to permit the judgment-debtor to deposit the amount as per the terms of the decree.

(3.) Civil Revision Petition No.4273 of 2015 was preferred by the Judgment-debtor against the Order, dtd. 13/8/2015 passed by XVI Additional District and Sessions Judge, Nandigama in E.P.No.5 of 2015 in O.S.No.9 of 2014, wherein the Trial Court 'Rejected' the objections raised by the judgmentdebtor and directed him to receive the balance sale consideration and execute Registered Sale Deed in favour of the decree-holder.