KANDURU SAMASUNDARAM Vs. B SATYANARAYANA AGARWAL

JUDGEMENT

(1.) This Judgment, according to Law, arises out of a Civil Miscellaneous Appeal, filed by the sole appellant, against R-l and R-2, under Section 104, C.P.C, read with sub-rule (1) of Order XLIII thereof, questioning the, validity and legality, of the adjudications made by, and set forth in para 2, infra.

(2.) Judgment, dated 31-12-2002, of the Court of the Second Senior Civil Judge, Warangal (Executing Court), made in E.A. No.273 of 2002, in E.P.No.76 of 1997, in O.S. No.31 of 1984, of its file, and the Decree of even date, that followed the same, therein.

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