P SUBRAHMANYAM RAJU Vs. P JAYACHANDRA REDDY

JUDGEMENT

(1.) This revision is filed against the order dated 19-12-2001 passed by the learned Additional Junior Civil Judge, Srikalahasti in E.P.No. 150 of 2001 in O.S.No. 279 of 1999.

(2.) The petitioner is the decreeholder. He filed the suit O.S.No. 279 of 1999 for recovery of certain amounts. The said suit was decreed and the decree has become final. In pursuance of the decree he filed the execution petition. In the execution petition the respondent has pleaded that he has no means. The lower court accepted the contention of the judgment-debtor and dismissed the E.P. by an order dt. 19-12-2001 against which the present revision is filed.

(3.) The learned counsel for the petitioner submitted that the respondent judgment- debtor was a conductor working in the Andhra Pradesh State Road Transport Corporation. Apart from that, his wife is also working as post-woman. The judgment- debtor was also owning a mango grove of six acres. Under these circumstances, the lower court ought not to have dismissed the execution petition.