BILOUIS DUBEY Vs. SHASHI KUMAR DUBEY DIED

JUDGEMENT

(1.) This appeal is filed by the appellants/defendants 1 and 2, aggrieved by the order and decree dated 15.12.2017 in I.A.No.582 of 2017 in I.A.No.2221 of 2014 in O.S.No.1619 of 1996, on the file of the V Senior Civil Judge, City Civil Court, Hyderabad, wherein, the Court below allowed I.A.No.582 of 2017, directing the sale of the suit schedule property in the public auction and distribution of the sale proceeds thereof to the parties as per the preliminary decree dated 07.01.2004 passed in O.S.No.1619 of 1996.

(2.) Heard the learned counsel for the appellants-defendants and the learned counsel for the respondents-plaintiffs and perused the record.

(3.) The parties hereinafter referred to as plaintiffs and defendants as arrayed in the original suit.