P. PRATAP REDDY Vs. AZMAT ALI (DIED)

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by the order dtd. 24/4/2023 in E.A. No.14 of 2022 in E.P. No.727 of 2022 (previously numbered as E.P. No.18 of 2020) passed by the II Addition Senior Civil Judge, Medchal-Malkajgiri District, at Malkajgiri.

(2.) Heard Sri. Jalli Kanakaiah, learned senior counsel appearing for Sri. Narender Jalli, learned counsel for the petitioner, Sri Dantu Srinivas, learned counsel for respondent No.25, Sri. Umesh Singh, learned counsel for respondent No.19 and perused the record.

(3.) The respondent No.19 herein had filed E.P. No.727 of 2022 for payment of enhanced compensation granted in O.P. No.43 of 1997. Thereafter, the respondent No.19 herein filed the underlying E.A. No.14 of 2022 under Sec. 151 of the Code of Civil Procedure, r/w. Rule 232 of the Civil Rules of Practice.