SHAIK MASTAN VALI Vs. K.J.N.PRASAD

JUDGEMENT

(1.) Heard Sri Raviteja Padiri, learned counsel representing for revision-petitioners/judgment-debtors & Sri J.Ch.Y.Narasimham, learned counsel representing for respondent/decree-holder.

(2.) This revision-petition is directed against the Order, dtd. 21/9/2015 in E.P.No.51 of 2015 in O.S.No.93 of 2005 on the file of Principal Junior Civil Judge's Court, Vijayawada. The revisionpetitioners filed E.P.No.51 of 2015 in O.S.No.93 of 2005 under Order XXI Rule 32 (1) of the Code of Civil Procedure, 1908 (for brevity 'CPC').

(3.) Learned counsel for the revision-petitioners/judgmentdebtors would submit that no evidence was placed before the Trial Court to establish that the revision-petitioners had violated the decree of Permanent Injunction and hence, the Order of the learned Execution Court is illegal.