MANTENA SATYANARAYANA RAJU Vs. VEMURI VENKATA SUBBA RAO

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and Sri Veerabhadraiah for the Respondents.

(2.) The grievance of the petitioner is that the Decree in O.S.60/84 has been confirmed by the High Court and the same is now sought to be executed and the same is being delayed on amount of the representations being made by the Judgment debtor that L.P.A. No.48/95 has been preferred and the same is pending on the file of this High Court.

(3.) Needless to reiterate that mere pendency of an Appel in the superior Court is not a ground either to stay or prolong the proceedings in the Court below, unless there is a stay by the Superior Court.