CHENNA HARINATH Vs. D.C. VENKATA SUBAMMA

JUDGEMENT

(1.) The unsuccessful Judgment Debtor ('JDr') filed this civil revision petition, under Sec. 115 of the Code of Civil Procedure, 1908, ('Code'), assailing the order, dtd. 29/11/2017, of the learned Junior Civil Judge, Tadipatri, passed in E.P. No. 98 of 2016 in O.S. No. 111 of 2015.

(2.) Heard Sri Vijaya Bhaskar Moola, learned counsel appearing for the revision petitioner/Judgment Debtor (JDr). Though the respondent is served with notice, none appeared for the respondent. The parties shall hereinafter be referred to as 'JDr' and 'DHr' for convenience and clarity.

(3.) The facts necessary and relevant, in brief, are as follows: