GHULAM YAZDANI Vs. MUMTAZ YARUD DOWLA

JUDGEMENT

(1.) For the sake of convenience, the appellants herein are referred to as the claim petitioners, the 1st respondent as the decree holder and the remaining respondents as the judgment debtors.

(2.) This Appeal is filed questioning the order dated 16.10.2017 in E.A.No.24 of 2017 in E.A.No.19 of 2017 in E.P.No.29 of 2014 on the file of the Court of the III Additional Chief Judge, City Civil Courts at Hyderabad. Along with this Appeal, CCCAMP No. 713 of 2017 (I.A. No. 1 of 2017) was also filed and on 23.11.2017, this Court granted interim stay of all further proceedings in E.P.No.29 of 2014 up to 27.12.2017 and the same was being extended from time to time. The decree holder moved CCCAMP.No.806 of 2017 seeking vacation of the interim order granted earlier, however, at the request of the parties, the main Appeal itself is heard on 19.07.2019, as there will be nothing to be considered thereafter.

(3.) The brief facts, relevant for the purpose of disposal of the Appeal are: