ASMATH ARA BEGUM Vs. SPECIAL DEPUTY COLLECTOR

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner - claimant No.29 aggrieved by the order dtd. 7/10/2020 passed in E.P No.115 of 2008 in O.P No.267 of 1979 by the learned I Senior Civil Judge, City Civil Court, Hyderabad.

(2.) The revision petitioner along with claimant Nos.28, 31, 32 and legal representative of D.Hr No.1, filed E.P No.115 of 2008 for realization of E.P amount of Rs.1,05,24,515.59 basing on the orders of this Court in CCCA No.21 of 1995 and Cross objection No.23057 of 1998 dtd. 27/3/2006.

(3.) The contention of the petitioner - claimant in the E.P was that the land to an extent of Acs.50.28 guntas and 46 Sq.yards i.e., 245434 Sq.yards at Baghlingampally was acquired by A.P. Housing Board through award, dtd. 31/12/1975 and possession of the land was taken on 18/1/1976. The market value of the land was fixed @ Rs.30.00 per Sq.yard. Aggrieved by the same, the claimants filed O.P. No.267 of 1979 for enhancement and the same was decreed on 14/7/1994 by fixing the market value of the land @ Rs.37.50 Ps. per Sq.yard. Aggrieved by the said order, the Judgment Debtor (J.Dr.) had filed CCCA No.21 of 1995 before the High Court and the Decree Holders (D.Hrs.) filed Cross Objection No.23057 of 1998 and the said appeal and Cross Objections were disposed of on 27/3/2006 by fixing the market value @ Rs.50.00 per Sq.yard. As per the judgment and decree in CCCA No.21 of 1995, the claimant was entitled for the E.P. amount. While stating so, the claimants also stated that the claim of each claimant was decided by the Court in O.P No.336 of 1979.