N PATTABHI RAMAIAH Vs. RAMAKKA ALIAS THULASI RAMAKKA

JUDGEMENT

(1.) THE petitioner-judgment- debtor in Ex. No. 19 of 2008 on the file of Civil Judge (Junior Division), Gudibanda is before this Court praying for quashing the order dated 17-8-2009 passed in Ex. No. 19 of 2008 issuing arrest notice to the petitioner- judgment-debtor at Annexure-A.

(2.) THE learned Counsel for the petitioner submits that the respondent is not the legally wedded wife and the judgment and decree passed in O.S. No. 78 of 2007 has been challenged by filing an appeal. But, the Executing Court has issued arrest notice to the judgment- debtor.