SK.AMEER BASHA Vs. MANTHANA VANI

JUDGEMENT

(1.) These two Revisions Petitions have been filed aggrieved by a docket Order dtd. 25/2/2021 in I.A.No.221 of 2020 in O.S.No.15 of 2020 on the file of the Court of Principal Senior Civil Judge, Bapatla and are disposed of by this Common Order.

(2.) The petitioner in C.R.P.No.140 of 2022, is a 3rd party and was granted leave to present the Civil Revision Petition by an Order dtd. 25/2/2022 in I.A.No.1 of 2022.

(3.) The petitioner in C.R.P.No.423 of 2002 is the defendant in the above mentioned suit. The respondent/plaintiff filed the above said suit O.S.No.15 of 2020 against the defendant therein i.e., Smt.Dasari Siva Kumari, for recovery of an amount of Rs.21,52,000.00 on the strength of a Pronote dtd. 10/11/2017. In the said suit, the plaintiff filed I.A.No.221 of 2020 seeking conditional attachment of the petition schedule property before judgment. The learned Trial Court passed the following docket Order dtd. 25/2/2021: