REGENT COMPUTRONICS PVT. LTD.

Ganth Subbayamma Appellant

V/S

Vetsa Satyanarayana Respondents

Referred Judgements :-

LORD HALSBURY,MERSEY DOCKS AND HARBOUR BOARD V. HENDERSON BROTHERS [REFERRED TO]
SEAFORD COURT ESTATES LTD. V. ASHER [REFERRED TO]
NALINAKHYA VS. SHYAM SUNDER HALDAR [REFERRED TO]
M PENTIAH VS. MUDDALA VEERAMALLAPPA [REFERRED TO]
P K UNNI VS. NIRMALA INDUSTRIES [REFERRED TO]
DADI JAGANNADHAM VS. JAMMULU RAMULU [REFERRED TO]
CHALLAMANE HUCHHA GOWDA VS. M R TIRUMALA [REFERRED TO]
BANDA CHINNA SUBBARAYUDU VS. THAILAM VISHWANATHA RAO [REFERRED TO]
BIRUDUVOLU HARANADHA REDDY VS. STATE BANK OF INDIA [REFERRED TO]
VENKATARAMANAPPA VS. T M CHALAPATHI [REFERRED TO]
PATNAM SUBBALAKSHMAMMA VS. SUNKUGARI SREENIVASA REDDY [REFERRED TO]
DAKSHAYINI VS. MADHAVAN [REFERRED TO]
RAM KARAN GUPTA VS. J. S. EXIM LTD [REFERRED TO]

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed under Order XLIII Rule 1 r/w Sec. 104 of the Code of Civil Procedure, 1908[for short "the C.P.C."], challenging the validity and correctness of the impugned order dtd. 24/4/2014 in E.A.No.150 of 2013 in E.P.No.15 of 2003 in OS No.29 of 1997 on the file of the Court of Principal Senior Civil Judge, Kovvur, wherein, the petition filed by the Judgment Debtors[For short "J.Dr"] under Order XXI Rule-89 r/w Sec. 151 of CPC was dismissed.

(2.) The Appellant Nos.1 to 3 were the J.Dr. Nos. 1 to 3, the Respondent Nos.1 to 8 were the Decree Holders (D.Hrs.)/ Plaintiffs/Respondents and the Respondent No.9 was the auction purchaser/Respondent before the Executing Court. For the sake of convenience, the parties herein will be referred to as J.Drs, D.Hrs., and auction purchaser.

(3.) The case of the Appellants/J.Drs., in a nutshell, is as follows:

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GANTH SUBBAYAMMA Vs. VETSA SATYANARAYANA

Referred Judgements :-

JUDGEMENT

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