PILLA VENKATESWARA RAO ALIAS Vs. KANCHERLA MALYADRI

JUDGEMENT

(1.) Heard Sri K.S.Murthy, learned Senior Counsel, assisted by Sri A.Ravindra Babu, learned counsel for the review petitioner and perused the material available on record.

(2.) The petitioner was the defendant in O.S. No.623 of 2002 on the file of the Principal Civil Judge (Senior Division), Vijayawada. The suit was decreed on 8/12/2006 directing the petitioner to deliver possession of the 2 nd floor to the plaintiff. Aggrieved by the judgment and decree dtd. 8/12/2006, the petitioner/defendant preferred A.S. No.3 of 2007, which came to be dismissed for non-prosecution on 20/3/2023. Thereafter, I.A. No.3 of 2025 was filed seeking restoration of the appeal.

(3.) Meanwhile, the plaintiff/decree-holder filed E.P.No.73 of 2025 on the file of the Principal Civil Judge (Senior Division), Vijayawada, and notice dtd. 2/9/2025 was issued to the petitioner/judgment-debtor, fixing 6/10/2025 for appearance through counsel and for filing objections.