BOMPANAPALLI NAGA SUSEELA Vs. SALADI TATARAO

JUDGEMENT

(1.) The revision petitioner, among the other contentions, mainly stressed that the decree cannot be executed by the legal representative of the deceased DHr as the succession certificate was issued in a petition barred by limitation.

(2.) This civil revision petition is filed under Sec. 115 of the Code of Civil Procedure, 1908 ('CPC') against the order dtd. 27/7/2022 allowing E.P. No.34 of 2019 in O.S. No.11 of 2008 on the file of the Court of Senior Civil Judge, Amalapuram, passed under Order XXI Rule 22 CPC in the execution petition filed under Order XXI, Rule 48 CPC for attachment of the salary of the judgment debtor (JDr) for realization of the decreetal amount.

(3.) Heard Sri T.Vishnu Teja, learned counsel for the revision petitioner.