GONUGUNTLA RAMESH NAIDU Vs. MADDIRALA VENKATESWARLU

JUDGEMENT

(1.) The Second Appeal has been filed assailing the Judgment and Decree dtd. 1/10/2007, passed in A.S.No.18 of 2006 by the learned Senior Civil Judge, Rayachoty. The learned District Judge, while allowing the appeal filed by the plaintiff, had set aside the decree and Judgment dtd. 3/7/2006 of the learned Principal Junior Civil Judge, Rayachoty passed in O.S.No.43 of 2001.

(2.) This Revision Petition, under Article 227 of the Constitution of India, is preferred against the order, dtd. 5/9/2018, in E.A.No.53 of 2018 in E.P.No.24 of 2013 on the file of the Court of the Principal Junior Civil Judge, Rayachoty, which is filed under Sec. 151 of C.P.C. seeking relief to consider the changes occurred in the boundaries of the E.P schedule property and direct the Court Amin to deliver the property to the Decree Holder.

(3.) Since the issue involved in Second Appeal and C.R.P is one and the same, the same are heard and are being disposed of by this common Judgment.