Sri S.K.V.Krishnam Raju vs Thalia Dayanand Goud
2025 Latest Caselaw 4134 Tel

Telangana High Court

Sri S.K.V.Krishnam Raju vs Thalia Dayanand Goud on 20 June, 2025

Author: P. Sam Koshy

Bench: P. Sam Koshy

      THE HONOURABLE SRI JUSTICE P. SAM KOSHY

               Civil Revision Petition No.1555 of 2025
ORDER :

Heard Ms.T.Padmaja, learned counsel appeared on behalf of

Mr.Harinath Reddy Soma, learned counsel for the petitioner.

2. The limited relief that the petitioner has sought for in the

present civil revision petition file under Article 227 of the

Constitution of India, is for a direction to the trial court to consider

and decide the E.A.No.1 of 2025 in E.P.No.8 of 2013 pending on the

file of the learned Additional Senior Civil Judge, Ibrahimpatnam,

Ranga Reddy District at the earliest.

3. According to the petitioner, it is a case where the judgment and

decree was passed as early as on 22.09.2022 in O.S.No.1038 of 2005.

Subsequently, though there is an appeal filed, but there is no interim

order in operation, so far as judgment and decree is concerned.

Petitioner herein has already approached the trial court for execution

of the same wherein the same is registered as E.P.No.13 of 2013 in

which the petitioner has also filed an E.A.No.1 of 2025 seeking for

the following relief:

The claim petitioner preferred a regular first appeal against the judgment & decree in O.S.No.1038/2025 dated 22.09.2022 before the Hon'ble District Court, ::2::

Ranga Reddy District along with leave petition. The same is presently pending with SR.No.________/2024. Hence the EP proceedings may be stayed till disposal of the first appeal.

This Hon'ble Court passed orders in EP 13/2022 dated 19/09/2024 wherein the Draft Sale Deed submitted by the respondent/DHR is directly sent to the Trahasildar/SRO, Maheshwaram for registration vide Lr.No:_______ dated without first serving the draft sale deed on the defendant/JDR's as mandated under CPC. Hence the said order may be recalled pending disposal of the present claim petition.

4. Given the limited relief that the petitioner has sought for, this

Court is of the opinion that there is no reason why the trial court

should not consider and decide the E.A.No.1 of 2025 at the earliest, in

accordance with law.

5. Accordingly, the present Civil Revision Petition stands

disposed of directing the learned Additional Senior Civil Judge,

Ibrahimpatnam, Ranga Reddy District, seized of E.P.No.13 of 2023 to

consider and decide the E.A.No.1 of 2025 at the earliest.

As a sequel, miscellaneous applications pending if any, shall

stand closed.

___________________ P. SAM KOSHY, J

Date: 20.06.2025 AQS