TETALI PHANIDRA REDDY Vs. MALLIDI SATISH REDDY

JUDGEMENT

(1.) Challenging the notice dated 19.10.2018 issued by the Execution Court i.e., Senior Civil Judge, Ramachandrapuram in E.A. No. 494/2018 in E.P. No. 210/2010 in O.S. No. 279/2006, JDR No. 2 filed the instant C.R.P. under Section 115 CPC.

(2.) The factual matrix of the case which led to file the CRP is thus:

(3.) Heard Sri. Chaparla Sitaram, counsel representing Sri. T. Phanindra Reddy, learned counsel for petitioner, and Sri. S.V.S.S. Sivaram, learned counsel for first respondent.