T NABI SAHEB Vs. V P SIVAIAH

JUDGEMENT

(1.) This judgment, according to Law, arises out of a Civil Miscellaneous Appeal, filed by the sole appellant, against R-1 to R-5, under sub-Rule (4) of Rule 58 of Order XXI, CPC, questioning the, validity and legality, of the adjudications made by, and set forth in para 2, infra.

(2.) Orders, dated 22-4-2002, of the court of the Principal Senior Civil Judge, Ananthapur (Executing Court), made in E.A.No.449 of 1999 in EP No.41 of 1994 in O.S.No.286 of 1991, of its file, and the Decree of even date, that followed the same, therein.

(3.) Perused the material papers of the Record.