(1.) JUDGMENT debtor in E.P. No. 10 of 2011 in O.S. No. 9 of 2009 on the file of the Court of the I Additional District Judge, Karimnagar is the petitioner in the present revision filed under Section 115 of the Code of Civil Procedure. In the present revision, challenge is to the order dated 9.7.2014 passed by the said Court, directing delivery of the schedule property covered by the suit agreement of sale.
(2.) RESPONDENT herein instituted O.S. No. 9 of 2009 against the petitioner on the file of the Court of the I Additional District Judge, Karimnagar for specific performance of Agreement of Sale dated 12.11.2007. The learned Judge decreed the suit on 29.4.2011. Thereafter the decree holder/respondent filed E.P. No. 10 of 2011 for execution of sale deed and delivery of possession. The Court below executed registered sale deed on 18.3.2012. In the said execution proceedings, respondent herein filed E.A. No. 1 of 2013 for delivery of the subject property. Judgment debtor/petitioner herein filed a counter affidavit, resisting the said application. The learned Judge, by way of an order dated 9.7.2014, allowed the said application and directed the bailiff to deliver the possession of the subject property.
(3.) HEARD Sri D.V.N. Acharya, learned counsel for the petitioner and Sri Nimmagadda Satyanarayana, learned counsel for the respondent apart from perusing the material available on record.
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