CHITTAM NARAYANA RAO Vs. ACHANTA VARALAKSHMI

JUDGEMENT

(1.) The judgment debtor before the court executing the decree filed this civil revision petition under article 227 of the constitution of India impugning the order dtd. 13/8/2019 in E.A.No.223 of 2019 in E.P.No.114 of 2014 in O.S.No.494 of 2012 of learned I Additional Senior Civil Judge, Kakinada.

(2.) Respondent herein is the auction purchaser - cum - decree holder before the court executing the decree.

(3.) Sri P. Rajasekhar, learned counsel for revision petitioner and Sri A.K. Kishore Reddy, learned counsel for respondent submitted arguments in support of their respective contentions.