TIRUMURU Vs. DEVARAM RAJESWARAMMA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned counsel appearing on behalf of the respondents.

(2.) These three Revision Petitions arise out of the Orders passed by the Executing Court with reference to the Decree dated 26.07.2016 in O.S.No.175 of 2016 on the file of the Court of Principal Senior Civil Judge, Nellore. The said suit was filed by one Smt.Devaram Rajeswaramma against the petitioner herein, the sole defendant. The 2nd respondent herein is the auction purchaser.

(3.) For the sake of convenience, the parties are referred to as they were arrayed in the Original Suit and the details of these Revision Petitions and the chronological events that led to passing of the orders under challenge may be set out hereunder.