ABDUL SALEEM Vs. SARWAR TAJUDDIN

JUDGEMENT

(1.) 1. This revision petition was filed by Judgment debtor No. 7 in the decree passed in S A No. 16/83 on the file of the District Judge Warangal.

(2.) R-1 herein riled a suit for recovery of money from D-1 who has executed the pronote and from D-2 who stood as surety. During the pendency of the suit, D-2 died and D-3 to D-11 were brought on record as his L Rs. The suit was dismissed. R-1 herein preferred A S No, 16/83. That appeal was allowed and the suit was decreed on 20-10-84. The operative portion of the decree is as under.

(3.) The Plaintiff-decree holder filed EP No. 91/89 for arrest of this revision petitioner by contending that even though he had means to discharge the decree debt he was evading. The Executing Court ordered arrest. This Revision petition was filed against the raid order of arrest.