G. SUBRAMANYAM (DIED) REPRESENTED BY HIS L.RS G. SUGUNAMMA AND OTHERS Vs. B. RAGHUNATH (DIED) REPRESENTED BY HIS L.RS B. REVATHI AND OTHERS

JUDGEMENT

(1.) CRP No. 2642 of 2015 is filed, under Sec. 115 of CPC, challenging the order dated 06.3.2015 in EP No.55 of 2014 in O.S. No.1067 of 1999 on the file of the Court of the I Additional Junior Civil Judge, Tirupati, wherein and whereby the executing court ordered delivery of E.P. schedule property in favour of decree holders by removing the superstructures in it.

(2.) CRP No.2396 of 2015 is filed, under Sec. 115 of CPC, challenging the docket order dated 18.6.2015 in E.A. No.99 of 2015 in EP No.55 of 2014 in O.S. No.1067 of 1999 on the file of the Court of the I Additional Junior Civil Judge, Tirupati, wherein and whereby the executing court granted police aid for execution of the warrant.

(3.) CRP No.2397 of 2015 is filed, under Sec. 115 of CPC, challenging the docket order dated 18.6.2015 in E.A. No.100 of 2015 in EP No.55 of 2014 in O.S.No.1067 of 1999 on the file of the Court of the I Additional Junior Civil Judge, Tirupati, wherein and whereby the executing court ordered to break open the E.P. schedule property for execution of the warrant.