MARGADARSI CHIT FUND Vs. K.NARENDRA KUMAR

JUDGEMENT

(1.) Heard Sri P.Durga Prasad, learned counsel for revisionpetitioner/decree-holder and Sri T.Sri Charan, learned counsel for respondent No.2/judgment-debtor No.2.

(2.) The contention of revision-petitioner/decree-holder is that as per the decree passed against the judgment-debtors, all of them are jointly and severally liable for the decree amount but none of them discharged the decree amount, and therefore, execution petition was filed against the respondent No.2/ judgment-debtor No.2 who is working as Senior Medical Officer, SVIMS, Tirupati, for realization of the decree debt, as her liability towards the decree amount is coextensive with that of the other judgment-debtors.

(3.) The contention of respondent No.2/judgment-debtor No.2 is that the revision-petitioner/decree-holder filed execution petition against respondent No.2/judgment-debtor No.2 alone, by leaving the other judgment-debtors, and therefore it is not just and proper.