KANNEGANTI DURGANAND Vs. YUVARAJ FINANCE PVT LTD.

JUDGEMENT

(1.) This Appeal Suit under Sec. 96 of the Code of Civil Procedure ('C.P.C.' for short) is filed by the appellant challenging the order and decree, dtd. 21/9/2006 in E.A.No.261 of 2005 in E.P.No.43 of 2002 in Arbitration Application No.66 of 1999 passed by the I Additional District Judge, East Godavari District at Rajahmundry ('Executing Court' for short).

(2.) The appellant herein is the petitioner-3rd party claimant and the 1st respondent herein is the Decree Holder and 2nd respondent herein is the Judgment Debtor in E.A.No.261 of 2005 in E.P.No.43 of 2002 in Arbitration Application No.66 of 1999.

(3.) The appellant/petitioner-3rd party claimant filed E.A.No.261 of 2005 in E.P.No.43 of 2002 in Arbitration Application No.66 of 1999 praying for recognizing the right, title and possession of the petitioner-3rd party claimant over the petition schedule property and to raise attachment over the schedule property effected in the Execution Petition.