D. CHANDRA RAO Vs. CH.HARI PRASAD

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/claimant/petitioner challenging the order dtd. 12/9/2006, in E.A.No.91 of 2005 in E.P.No.21 of 2005 in O.S. No.1 of 2000 passed by the learned Senior Civil Judge, Narsapuram [for short 'the trial Court/executing Court']. The Respondents herein are the respondents/decree holder and judgment debtor in the said petition.

(2.) The claimant filed the above petition against the respondents/ decree holder and judgment debtor for declaring that the petitioner is the absolute owner of the schedule property and raise the attachment on the petition schedule property

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the executing Court.