Mettela Sridevi vs Tanguturi Murali Krishna
2022 Latest Caselaw 674 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No.C.R.P.No.183 of 2022
                               PROCEEDING SHEET

Sl.                                                                        Office
                                         ORDER

No      DATE                                                               Note
2     07.2.2022   RRR, J

                     The   learned      counsel   for   the   petitioner

contends that the earlier order of the trial court in the suit has to give way to the subsequent award passed by the Legal Services Authority and as such, the execution petition filed for executing the decree of the trial court would not be maintainable and the petitioner could be evicted only by filing execution petition for enforcing the award passed by the Legal Services Authority.

The learned counsel for the petitioner seeks time to place judgments before this court on the question of whether the decree of the trial court has merged into the award passed by the Legal Services Authority.

Post on 16.02.2022.

________ RRR, J BSM