KARRI ADILAKSHMI Vs. SAKTHI FINANCE LIMITED

JUDGEMENT

(1.) Heard Sri T. V. Jaggi Reddy, learned counsel for the petitioner and Sri Maheswara Rao Kuncheam, learned counsel for the 1st respondent/decree holder in all the civil revision petitions and civil miscellaneous appeals.

(2.) The petitioner/1st respondent is decree holder in whose favour there are two arbitration awards in AC Nos.50 & 51 of 2010 against the judgment debtors, the petitioners in civil revision petitions / appellants in civil miscellaneous appeals, two in number. The judgment debtors filed their respective separate objections/claim against the attachment of E. P. Schedule properties in E.P.Nos.605 & 606 of 2016. They were dismissed in default on 26/4/2018. The judgment debtors' applications for setting aside that Order under Order 21 Rule 105 (2) and 106 r/w. Sec. 151 CPC, were rejected on 7/8/2023, consequent upon rejection of their Sec. 5 application for condonation of delay in filing application for setting aside the Order dtd. 26/4/2018. Challenging the orders dtd. 7/8/2023, aforesaid four civil revision petitions and four civil miscellaneous appeals have been filed by the judgment debtors.

(3.) The Orders under challenge are common though separate. The common arguments have been advanced. All the civil revision petitions and civil miscellaneous appeals are being decided by this common judgment, referring CRP No.236 of 2024 as the lead case.