BURAGOMMULA ANJANEYULU Vs. KATRAGADDA SEETHA RAMANJANEYULU AND ORS.

JUDGEMENT

(1.) This revision was filed along with an application, CRPMP No. 3819 of 2014, seeking leave to file the revision. On 22.08.2014, while issuing notice on the said application and notice before admission in the revision petition, in view of the urgency involved, an interim direction was issued staying all further proceedings in E.P. No. 79 of 2014 in O.S. No. 117 of 2009 on the file of the Principal Senior Civil Judge, Ongole.

(2.) Since the respondent is served and as learned senior counsel appears for the respondent/decree holder, I have heard the revision petition on merits. In the circumstances, CRPMP No. 3819 of 2014 is ordered and the revision petition is being disposed of by this order.

(3.) Petitioner herein claims to be a third party to the suit, O.S. No. 117 of 2009 as well as E.P. No. 79 of 2014 on the file of the Principal Senior Civil Judge, Ongole. The said suit, filed by first respondent herein, was decreed on 12.03.2014 declaring that the first respondent/plaintiff is the owner of the suit schedule property and defendants 1 to 12 were directed to deliver possession of the suit schedule property to the plaintiff and injunction was also granted restraining the defendants from making any construction or changing the physical features of the suit schedule property. The said decree was put into execution by the first respondent/plaintiff in E.P. No. 79 of 2014 before the Court below.