BANDARU ANANTHA LAKSHMI Vs. NELAPROLU VENKATRAO

JUDGEMENT

(1.) Civil Revision Petition No.353 of 2026 has been filed challenging the Order dtd. 15/12/2025 passed in E.A.No.233 of 2025 in E.A.No.114 of 2025 in E.P.No.65 of 2002 in O.S.No.39 of 1988 on the file of the Civil Judge (Junior Division), Tadepalligudem.

(2.) Petitioners herein are judgment debtors 4, 8 and 9 in E.P.No.65 of 2002 in O.S.No.39 of 1988 before the Court below. Respondents 1 to 13 herein are decree holders, and the respondents 14 to 19 herein are the other judgment debtors, in the said E.P.

(3.) 1st respondent herein filed O.S.No.39 of 1988 on the file of the Senior Civil Judge, Tadepalligudem against respondents 1 and 2 herein, for specific performance of agreement of sale dtd. 10/12/1984. During pendency of the said suit, 1st respondent-original plaintiff died, and respondents 2 to 9 herein came on record as his legal representatives. The said suit was decreed vide judgment and decree dtd. 27/1/1997. Aggrieved by the said judgment and decree, Appeal Suit No.146 of 1997 was filed on the file of the I Additional District & Sessions Judge, West Godavari at Eluru, and the said appeal was dismissed, vide judgment and decree dtd. 20/7/2000, confirming the judgment and decree passed by the trial Court. Pursuant to the same, E.P. No.54 of 2002 was filed by the respondents 2 to 9 herein/decree holders for execution of the decree. As the original defendants /judgment debtors 1 and 2 died, the petitioners herein and respondents 16 to 19 herein, were brought on record as their legal representatives as per Order dtd. 19/6/2024 in E.A.No.101 of 2021. During pendency of the execution proceedings, 2nd respondent herein / 2nd decree holder died, and the proceedings are continued by respondents 3 to 9 herein /decree holders 3 to 9 as her legal representatives, who are already on record.