NALLURI SARASWATHI Vs. NALLURI BHUSHAIAH

JUDGEMENT

(1.) Heard the Counsel for the Petitioner.

(2.) This Civil Revision Petition is filed against the orders of the executing Court dismissing the E.P. on the basis of a memo filed by the petitioner herein stating that she is the only legal representative of the deceased judgment-debtor and merger of interest took place, after hearing one Kalluri Nagalakshmi and Kamepaalli Anjani Kumari who filed E.A. No.422 of 191 and E.A. No.523 of 1991 seeking stay of execution petition filed by the petitioner herein on the ground that they filed suits against the judgment-debtor for recovery of the monies due to them from the judgment-debtor.

(3.) This revision need not be kept pending and it can be disposed of at the S.R. stage itself.