P. NARAYANAMMA Vs. GUONUGUNTLA PRASANNA AND ORS.

JUDGEMENT

(1.) This Civil Revision Petition is directed against order in CMA No.16 of 2014 of the Court of learned I Additional District Judge, Anantapuramu dtd. 27/7/2015. It was preferred in turn against the order in E.A.No.80 of 2012 in E.P.No. 12 of 2011 in O.S.No. 17 of 2009 dtd. 8/7/2014 of the Court of the learned Senior Civil Judge, Dharmavaram.

(2.) The 1st respondent, in execution of the decree dtd. 18/3/2009 in O.S.No.17 of 2009 of the Court of Senior Civil Judge, Penukonda, levied E.P.No.12 of 2011 for realisation of Rs.1,27,207.00 against the petitioner. Mode of execution requested was to attach the E.P. schedule property and to sell the same under Order-XXI, rules 54, 64 and 66 CPC.

(3.) An extent of Ac.9-70 cents in S.No.364/2 of Malyavantham village of Bathalapalli Mandal, Ananthapuram District is the E.P. schedule property.