SUNKARANENI CHANDRASHEKAR Vs. JADALA KHUSHAL DAS

JUDGEMENT

(1.) Heard Sri Rajeshwara Rao Garige, learned counsel representing Sri Shashank Garige, learned counsel for the petitioner and Sri SP Sai Chaitanya Prasad, learned counsel for the 4th respondent. Despite service of notice, there is no representation on behalf of respondent Nos.2, 3, 5 to 7.

(2.) The present Civil Revision Petition is filed by the petitioner/J.Dr./defendant assailing the docket order dtd. 4/8/2025 passed in E.A.No.75 of 2025 in E.P.No.98 of 2024 by the II Additional District Judge at Warangal.

(3.) 1st respondent had filed a suit vide O.S.No.61 of 2016 against the petitioner herein/defendant for recovery of suit schedule property i.e. H.No.16/3/829/A, ground + First floor admeasuring 249 sq.yards situated at Ekashilanagar, Fort Road, Warangal District (hereinafter referred to as 'subject house'). The said suit was decreed on 8/4/2024. On the death of the sole plaintiff, his legal heirs, respondent Nos.2 to 7 herein, were brought on record. The D.Hrs, filed an execution petition vide E.P.No.98 of 2024.