P. BHASKAR RAO Vs. K. SREENIVASA RAO

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order in E.P. No.87 of 2009, a petition under Order - XXI Rules - 37 and 38 of the Code of Civil Procedure (for short 'CPC') for arrest and detention of the petitioner in civil prison, in O.S. No.290 of 2007 passed by the learned Principal Junior Civil Judge, Bapatla, whereby and whereunder the executive Court allowed the E.P. directing to issue warrant against the revision petitioner.

(2.) The revision petitioner herein is the judgment-debtor and the respondent is the decree-holder in the E.P. arising out of the suit referred supra for recovery of money.

(3.) For the sake of convenience, the parties are hereinafter referred to as they arrayed before the executive Court.