NAKSHATRAPUM VENKATESWARLU Vs. BATHULA ANKAMMA

JUDGEMENT

(1.) The petitioner, who is the decree holder, filed E.P.No.32 of 2001(in the certified copy of the order in the revision petition, the year of EP is shown as 1991, which is an obvious mistake for 2001) seeking execution of the decree by removing certain huts on the suit schedule property and handing over vacant possession thereof to him. This petition was dismissed by the lower Court by order, dated 07.03.2002. Feeling aggrieved thereby, the petitioner filed the present civil revision petition.

(2.) Even though notice was served on respondent No.1, who is the judgment debtor, she has not entered appearance. At the hearing, there is no representation for her.

(3.) I have heard Sri M.S.Ramachandra Rao, learned counsel for the petitioner, and perused the record.