PURAM BHIMAIAH Vs. GADAMSETTY VENKATA MADHUSUDHAN RAO

JUDGEMENT

(1.) This revision petition is filed by the judgment debtor aggrieved by the order, dtd. 4/3/2024, allowing E.A.No.219 of 2014 in E.P.No.35 of 2008 in O.S.No.572 of 2006 on the file of the Court of I Additional Civil Judge (Senior Division), Nellore, filed by the auction purchaser under Order XXI, rule 95 CPC to deliver the vacant possession of the petition schedule property.

(2.) Heard Sri K. Rajashekar, learned counsel for the petitioner/ judgment debtor and Sri N. Harinadh, learned counsel for the respondent/auction purchaser.

(3.) The facts, in brief, are as follows: