VEMULA SRINIVASA RAO Vs. UPPALA SRINIVASA RAO

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ("C.P.C." for short) is filed aggrieved against the Judgment and decree, dtd. 6/8/2016 in A.S.No.37 of 2014 in E.A.No.97 of 2011 in E.P.No.4 of 2010 in O.S.No.18 of 2007, on the file of the Special Sessions Judge-cum-X Additional District & Sessions Judge, Krishna at Machilipatnam ("First Appellate Court" for short), confirming the order and decreetal order, dtd. 5/8/2014 in E.A.No.97 of 2011 in E.P.No.4 of 2010 in O.S.No.18 of 2007, on the file of Senior Civil Judge at Avanigadda ("Trial Court" for short).

(2.) The appellant herein is the petitioner/claimant and the respondents herein are the respondents/decree holder and judgment debtor in E.A.No.97 of 2011 in E.P.No.4 of 2010 in O.S.No.18 of 2007 before the Trial Court.

(3.) The petitioner initiated action in E.A.No.97 of 2011 in E.P.No.4 of 2010 in O.S.No.18 of 2007 with a prayer to eliminate the schedule property from the sale in E.P.No.4 of 2010 in O.S.No.18 of 2007 before the Trial Court.