PAPPU RAMIREDDY Vs. PAPPU LAKSHMI NARAYANA REDDY
LAWS(SC)-2002-11-120
SUPREME COURT OF INDIA
Decided on November 15,2002

Pappu Ramireddy Appellant
VERSUS
Pappu Lakshmi Narayana Reddy Respondents

JUDGEMENT

- (1.)Leave to appeal is granted.
(2.)The counsel for the parties are finally heard on merit of the case.
(3.)A money decree has been obtained against the appellant by the respondent. In execution of the decree, the house property of the appellant was put to sale which admittedly has been purchased by the son-in-law of the respondent, the decree-holder.


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