DONTHY REDDY ATCHYUTHA REDDY Vs. N.RATNAN BABU

JUDGEMENT

(1.) This civil revision is filed against docket order dated 03.10.2012 in E.P. No.56 of 2012 in O.S.No.218 of 2006 (E.P) on the file of the Court of II Senior Civil Judge, City Civil Court, Hyderabad.

(2.) The petitioner herein is the Judgment Debtor (J.Dr) and the respondent herein is the Decree Holder (D.Hr) in the E.P. For convenience sake, I refer the parties as they are arrayed in the E.P.

(3.) The E.P. was filed by the D.Hr under Order XXI Rules 37 and 38 of the Code of Civil Procedure, 1908 (CPC) to arrest and detain the J.Dr in civil prison for non-payment of amount of Rs.5,75,274/-. During the course of the proceedings in the E.P., the Court below passed the impugned order, which reads as follows.