KOLLATI SAI KUMAR Vs. ALLUMOLU SRINIVAS

JUDGEMENT

(1.) This second appeal is filed aggrieved against the judgment and decree dtd. 14/8/2023 in A.S.No.73 of 2023 on the file of learned I Additional District Judge, West Godavari at Eluru, confirming the order and decretal order dtd. 12/5/2023 in E.A.No.36 of 2023 in E.P.No.5 of 2018 in O.S.No.71 of 2012 on the file of learned Senior Civil Judge, Tadepalligudem.

(2.) The appellant herein is the 4th defendant, the respondents 1 and 2 are the Decree-holders / plaintiffs and the respondents 3 to 5 are the judgment-debtors / defendants 1 to 3 in E.A.No.36 of 2023 in E.P.No.5 of 2018 in O.S.No.71 of 2012 on the file of learned Senior Civil Judge, Tadepalligudem.

(3.) The appellant instituted E.A.No.36 of 2023 in E.P.No.5 of 2018 in O.S.No.71 of 2012 on the file of learned Senior Civil Judge, Tadepalligudem. The respondents 1 and 2 are the decree-holders in E.P.No.5 of 2018 in O.S.No.71 of 2012 on the file of learned Senior Civil Judge, Tadepalligudem and respondents 3 to 5 are the judgment-debtors in the said Execution Application. E.A.No.36 of 2023 in E.P.No.5 of 2018 in O.S.No.71 of 2012 was filed for execution of the decree in the suit and mode of execution sought by the decree-holder is for delivery of suit schedule property.