GUDIVADA KASI RATNAM Vs. GUDIVADA RAMA RAO

JUDGEMENT

(1.) This review petition has been filed to review the order of a learned Judge sitting singly passed in CRP.No. 4405 of 1996 on 20-3-1998. The review sought is limited to the extent of ordering of costs while allowing the said revision petition.

(2.) The said revision petition was filed against the orders dated 31-7-1996 in E.A.No. 296 of 1995 in E.A.No. 385 of 1982 in E.P.No. 26 of 1989 in O.S. No. 142 of 1967 on the file of the Principal District Munsif, Machilipatnam.

(3.) The decreeholder is the revision petitioner. It is stated that the revision petitioner has filed E.A.No. 385 of 1982 for delivery of the property under the decree before the lower Court and the delivery was ordered. The judgment debtor, the respondent in the revision petition, has filed O.S.No. 20 of 1989 on the file of the I Addl. District Munsif Court, Bandar for declaration of title and grant of permanent injunction. In I.A.No. 154 of 1989, ex parte temporary injunction was granted on. 31-1-1989 and the same was made absolute on 29-11-1989 and the main suit itself was dismissed on 18-4-1994. The temporary injunction was in force till the disposal of that suit.