JYOTHULA VENKATA LAKSHMI Vs. NALLA VENKATESWARA RAO

JUDGEMENT

(1.) The Civil Revision Petition is filed under Sec. 115 of Code of Civil Procedure against the order dtd. 11/2/2020 dismissing E.A.No.448 of 2019 in E.P.No.72 of 2019 in O.S.No.286 of 1993 on the file of the Court of Principal Senior Civi l Judge, Kakinada, filed under Sec. 47 of CPC by the J.Dr. to hold that the decree dtd. 20/7/2000 in O.S.No.286 of 1993 on its file is illegal and unconscionable and has become inoperative and un-executable and thus, discharged.

(2.) Heard Sri Akurathi Rama Krishna, learned counsel for the petitioner and Sri V.V.Ravi Prasad, learned counsel for the respondents.

(3.) Case of the petitioner is briefly as follows:-