PANDILLAPALLI VENKATA RAMANA REDDY Vs. KANUPURU SUDHAKAR REDDY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, is filed by the appellant challenging the order and decreetal order, dtd. 29/12/2015 in E.A.No.88 of 2015 in E.P.No.7 of 2002 in O.S.No.143 of 1997 passed by the Principal District Judge, Nellore [for short the Executing Court"].

(2.) The appellant herein is the Judgment Debtor and respondents 1 and 2 herein are the Decree Holders and 3rd respondent herein is the Auction Purchaser in E.A.No.88 of 2015 in E.P.No.7 of 2002 in O.S.No.143 of 1997.

(3.) The appellant/Judgment Debtor filed E.A.No.88 of 2015 in E.P.No.7 of 2002 in O.S.No.143 of 1997 under Order XXI Rule 90 and under Ss. 47 and 151 of the Code of Civil Procedure (for short "CPC") for setting aside the sale held on 10/10/2006 and for costs.