KATTA VENKATESWARA RA Vs. MADDELA SHIVA KRISHNA

JUDGEMENT

(1.) Inasmuch as the issue involved in all the appeals and revision petitions is common, interconnected and arising out of the common orders, they are heard together and being disposed of by this common judgment.

(2.) By common orders, dtd. 28/11/2019, the learned Principal District Judge, Khammam, allowed E.A. Nos. 213, 214 & 215 of 2016 filed by the children (representatives) of judgment debtor. By the same common orders, E.A. Nos. 1, 2 & 3 of 2019 filed by the decree holder to reopen the case, recall R.W.1 and to receive additional evidence were dismissed. All these applications arose out of the execution proceedings in E.P. No. 31 of 2015 in O.S. No. 39 of 2010.

(3.) A.S. Nos. 162, 163 and 164 of 2021 are preferred by the decree holder being aggrieved by the common orders passed in E.A. Nos. 213, 214 & 215 of 2016 respectively, in allowing the applications filed by the representatives of the judgment debtor to declare them as the owners and possessors of the petition schedule properties and to delete the same from the E.P. schedule property. Whereas, C.R.P. Nos. 1062, 1075 & 1078 of 2021 are preferred by the decree holder challenging the dismissal of applications filed by him in E.A. Nos. 2, 1 & 3 of 2019 respectively, for reopening the case for receiving the documents; to recall R.W.1 for marking additional documents; and to receive additional documents i.e., orders, plaint and written statement in O.S. No. 72 of 2010. Whereas, C.R.P. No. 1076 of 2021 is filed by the decree holder challenging the docket orders dtd. 28/11/2019 in E.P. No. 31 of 2015 dismissing the E.P. in view of allowing E.A. Nos.213 to 215 of 2016.