KATHIKA NAGESWARA RAO Vs. MULASA SATYANARAYANA (DIED)

JUDGEMENT

(1.) This Civil Revision Petition is directed under Sec. 115 of the Civil Procedure Code, 1908 (for brevity 'CPC') against the Order, dtd. 15/9/2015 in E.P.No.57 of 2014 in O.S.No.434 of 1993 on the file of the II Additional Senior Civil Judge, Kakinada, where under the execution petition filed under Order XXI Rule 54 of the Code of Civil Procedure, 1908 against judgment-debtor No.7, for issuance of notice under Order XXI Rule 54 of CPC and attachment, was 'Allowed'.

(2.) Heard Sri P.Ravi Shanker, learned counsel for revisionpetitioner/judgment-debtor No.7 and Sri E.V.V.S.Ravi Kumar, learned counsel respondent No.1/decree-holder.

(3.) The learned counsel for revision-petitioner/judgmentdebtor No.7 would submit that the Trial Court committed material irregularity by not recognizing the payment made by the revision-petitioner/judgment-debtor No.7 to the respondent No.1/decree-holder towards full and final settlement of the decree debt and ordered for execution.