CHUNDURU ABBAIAH Vs. GARLAPATI SATYANARAYANA

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order, dated 29.08.2019, passed in E.A.No.45 of 2019 in E.P.No.97 of 2012 in O.S.No.227 of 2009, on the file of the Additional Senior Civil Judge at Eluru.

(2.) The parties hereinafter will be referred to as arrayed in the Court below. The petitioner is claim petitioner, 1st respondent is plaintiff/Decree Holder and the respondents 2 to 4 are defendants/Judgment Debtors 1 to 3 in the suit proceedings.

(3.) Heard Sri K.B. Ramanna Dora, learned counsel for the claim petitioner and Sri A. Sai Rohit, learned counsel representing Sri M. Panduranga Rao, learned counsel for the plaintiff/Decree Holder.