MEKA VENKATA LAXMI Vs. KORUPROLU SREE RAMA RAO

JUDGEMENT

(1.) Aggrieved by the order and decree dtd. 30/10/2023 in E.A.No.36 of 2010 in E.P.No.12 of 2010 (hereinafter will be referred as 'impugned order) passed by the learned I Additional District Judge at Khammam (hereinafter will be referred as 'Executing Court'), the claim petitioners have preferred the present appeal to set aside the impugned order.

(2.) For the sake of convenience, the parties hereinafter are referred to as they are arrayed before the Executing Court.

(3.) The brief facts of the case, which necessitated the appellants to file the present appeal, are as follows: