M.SRIVIDYA CHOWDARY Vs. M.SREENIVASULU AND OTHERS

JUDGEMENT

(1.) These two Civil Revision Petitions are being disposed of by this common order in view of the common cause of action.

(2.) C.R.P.No.4580 of 2014 is filed against the order in E.A.No.260 of 2014 in E.P.No.64 of 2009 in O.S.No.9 of 2005 by the petitioners in E.A.No.260 of 2014 seeking to set aside the sale held on 21.08.2009 in favour of the first respondent decree holder. C.R.P.No.871 of 2015 is filed by the second judgment debtor against the order in E.A.No.402 of 2014 filed by him Order 34 Rule 5 of CPC seeking permission of the Court to deposit the entire Execution Petition amount.

(3.) The parties as arrayed in C.R.P.No.871 of 2015 are taken into consideration for the narration of facts in disposing of these cases.