PALAKURI ANASUYA Vs. MARGADARSHI CHIT FUND PVT. LTD.

JUDGEMENT

(1.) This Civil Revision Petition, Under Section 115 of the Code of Civil Procedure, 1908, is filed by the petitioner/claim petitioner, challenging the order, dated 23.11.2020, passed in E.A.No.162 of 2020 in E.A.No.160 of 2020 in E.P.No.606 of 2018 in Arbitration Case No.102 of 2014 on the file of the Principal District Judge, Nalgonda, whereby, in the subject E.A.No.162 of 2020 filed by the petitioner herein seeking stay of all further proceedings in the main E.P. against her property, the Court below directed that the E.P. proceedings shall go on, but the sale shall not be confirmed till the adjudication of E.A.No.160 of 2020.

(2.) Heard both sides. Perused the record.

(3.) The learned counsel for the petitioner would submit that the petitioner herein is a widow and a senior citizen. The rents derived from the E.P. Schedule property is the only source of income to the petitioner. The Court below had not properly appreciated the facts of the case and erroneously directed that the E.P. proceedings shall go on and ultimately prayed to set aside the order under challenge and allow the Civil Revision Petition as prayed for.