PENTAKOTA BABURAO Vs. TIKKAMCHAND

JUDGEMENT

(1.) This revision is filed against the orders passed in E P. No. 170 of 1981 in O S. No. 155 of 1969 on the file of the II Additional Subordinate Judge, Visakhapatnam.

(2.) The revision petition arose in the following circumstances. One Tikkam Chand is the decree-holder having obtained the decree in O S No. 15^ of 1969 against one Pentakota Baburao. the present revision petitioner Tikkam Chand filed E P No. 121 of 1974 for execution of the decree against the present revision petitioner. That the proceedings in the E. P. were closed on 1-4-76 on the ground that no bidders are available. Subsequently the decree holder Tikkam Chand died.

(3.) Thereupon, his wife and children filed E P. No. 170 of 1981 for execution of the decree against the judgment debtor; and also for permitting them to proceed with the execution petition as legal representatives of the decree- holder.