NAYAMTABAD RAMKISHAN Vs. NAYAMTABAD RAMKISHAN

JUDGEMENT

(1.) This Appeal Suit is directed against the order dated 19.07.2017 passed on the file of Principal District Judge, Nizamabad.

(2.) The brief facts of the appeal are that the appellants/third parties filed under Order XXI Rule 58 and Section 151 of C.P.C., before the Executing Court for raising attachment of petition schedule property, house bearing Municipal Nos.2-6-97 and 2-6-98, situated at Weekly Bazar, Nizamabad.

(3.) The appellants claim that they are the absolute owners and possessors of the petition schedule property. They have purchased the said property by a registered sale deed dated 03.11.2011, for a consideration of Rs.58 lakhs, from the 2nd respondent herein, and they have been in possession and enjoyment of the said property from the date of purchase.