UNDRAJAVARAPU RAMA DEVI Vs. DIRISIPO SURAMMA

JUDGEMENT

(1.) The present civil revision petition is filed by judgment debtor No.6 aggrieved by the order dtd. 12/11/2025 in E.A.No.16 of 2024 in E.P.No.19 of 2017 in O.S.No.95 of 2016 on the file of the Principal Civil Judge (Junior Division)-cum-Judicial Magistrate of First Class, Tanuku.

(2.) Heard Sri Sai Gangadhar Chamarty, the learned counsel for the petitioner and Sri P.A.N.V.Ravi Teja, the learned counsel for respondent No.2.

(3.) Respondent Nos.1 and 2-decree holders filed E.A.No.16 of 2024 in E.P.No.19 of 2017 in O.S.No.95 of 2016 under Order XXVI Rule 9 read with Sec. 151 C.P.C. seeking appointment of a Village/Mandal Surveyor to measure, demarcate and fix the boundaries of the E.P. schedule property for the purpose of effecting delivery in execution of the decree passed in O.S.No.95 of 2016.