PATNANA VENKATARAMANA Vs. VUNGATLA APPA RAO

JUDGEMENT

(1.) I have heard the learned Counsel appearing for the revision petitioner. None appears for the respondent.

(2.) The revision petition is filed under Article 227 of the Constitution of India challenging the decree and order dated 05.12.2005 passed by the Principal Junior Civil Judge, Bobbili in E.P. No. 51 of 2005 in O.S. No. 50 of 2004.

(3.) The respondent having obtained a money decree in O.S. No. 50 of 2004 for an amount of Rs. 39,510/- filed E.P. No. 51 of 2005 for realization of the decretal amount by means of arrest and detention of the revision petitioner/Judgment debtor in civil prison.