M R O Vs. SUKANTI GANGARAM

JUDGEMENT

(1.) The claimants in the Land Acquisition Proceedings filed this appeal under S.R.questioning the award given by the Senior Civil Judge, Jagital, Karimnagar District, in O.P. No.57/91, dated 22-10-1998.

(2.) The Registry returned the file by taking objection, i.e., "Certified copy of the impugned decree has to be filed".

(3.) The Government Pleader represented the matter stating that on an application filed for the certified copy of the decree the Principal Civil Judge, passed the following order: "Comply by issuing certified copy of the order in O.P., which is deemed to be a decree,"