SHAIK AFZAL Vs. MOHD. AMJAD ALI

JUDGEMENT

(1.) This appeal is directed against the order dated 18.12.2015 passed in E.A.No.50 of 2015 in E.P.No.776 of 2014 in O.S.No.462 of 2006 passed by the II Additional Senior Civil Judge, Warangal.

(2.) For the sake of convenience, the parties hereinafter will be referred to as the plaintiff, the defendants and the claim petitioner.

(3.) The appellant herein is the claim petitioner. He is a third party to the suit as well as the execution proceedings.