D JAIPAL Vs. KRISHNA REDDY

JUDGEMENT

(1.) THIS civil revision petition arises out of order, dated 20.12.2013, in E.P.No.36 of 2013, in O.S.No.121 of 1993, on the file of the learned I Additional Senior Civil Judge, Ranga Reddy District at L.B.Nagar.

(2.) I have heard Sri Kiran Palakurthi, learned counsel for the petitioner, and Sri T.Surya Satish, learned counsel for the respondents.

(3.) THE respondents filed O.S.No.121 of 1993 for specific performance of an agreement of sale against the petitioner. The said suit was decreed by the lower Court. The respondents have filed E.P.No.36 of 2013 for execution of the sale deed. The petitioner has filed counter affidavit in the said EP. The respondents appeared to have filed draft sale deed for verification before the lower Court. By order, dated 21.08.2014, the lower Court has directed the sale deed to be sent for registration. Evidently, after receiving the registered sale deed, the lower Court has closed the EP.