GURRAM ANANTHA REDDY Vs. KATLA SAYANNA

JUDGEMENT

(1.) THE issue in the present revisions is a typical example for the famous saying "vows or difficulties of an Indian Decree holder start from the date of decree". Since these two revisions arise out of same execution proceedings and are inter -related, this Court deems it apt and appropriate to dispose of these two cases by way of this common order.

(2.) THE judgment debtor in E.P. No. 2 of 2011 in O.S. No. 15 of 2008 is the petitioner in these revisions. C.R.P. No. 2982 of 2014 is filed against the order, dated 13 -08 -2014 and C.R.P.(SR). No. 23826 of 2014 is filed against the order, dated 31 -10 -2013.

(3.) HEARD Sri C. Ramesh Sagar, learned counsel for the petitioner and Sri G. Rama Krishna, learned counsel for the respondent and perused the material available before this Court.