K.KOTESHWAR RAO Vs. MD. PHAYAZ

JUDGEMENT

(1.) Heard learned counsel for the revision-petitioner. No representation for the respondents.

(2.) This revision-petition is filed against the Order, dtd. 9/7/2014 in E.P.No.14 of 2006 in O.S.No.89 of 1997 on the file of Senior Civil Judge's Court, Sompeta.

(3.) The execution petition was filed by the revision-petitioner under Order XXI Rule 37 and 38 of the Civil Procedure Code, 1908 to send the 1st respondent/judgment-debtor to civil prison alleging that he was having means to discharge the decree amount, but he intentionally evading to discharge the decree amount with an intention to defeat the decree.