S NOORUDDIN Vs. KHADAM GNANOBA

JUDGEMENT

(1.) The order, dated 3.12.2003 passed by the Additional Senior Civil Judge, Kurnool, in E.P. No.354 of 2002 in O.S. No.73 of 1994 is hereby challenged.

(2.) Heard the Counsel for the petitioner. The Counsel for the respondent is not present.

(3.) The petitioner is the judgment-debtor and the respondent is the decree-holder.