K. V. SRINIVASULU NAIDU Vs. V. BHASKAR

JUDGEMENT

(1.) Heard Sri S. Lakshminarayana Reddy, learned counsel for the petitioners/Judgment Debtors (J.Drs.) and Sri M. Rahul, learned counsel for the respondent/Decree Holder (D.Hr.).

(2.) The present civil revision petition under Sec. 115 of the Code of Civil Procedure (in short "CPC") is filed by the defendants/J.Drs. against the plaintiff/D.Hr. challenging the order of the Additional Senior Civil Judge, Chittoor, dtd. 13/6/2023 passed in E.A.No.44 of 2015 in E.P.No.51 of 2012 for execution of the decree dtd. 7/2/2011 passed in O.S.No.24 of 2001.

(3.) The plaintiff/D.Hr. filed O.S.No.24 of 2001 against the defendants/J.Drs. for specific performance of contract which was decreed on 7/2/2011 for the plaint schedule properties.