K VIJAYKUMAR Vs. N GURURAJ RAO

JUDGEMENT

(1.) Heard both sides.

(2.) This civil revision petition is directed against the order and decree, dated 22.10.2003, passed by the Additional Senior Civil Judge at Kumool, allowing E.P. No.258 of 2002 in O.S. No.53 of 2001 filed under Order 21, Rule 38 of the Code of Civil Procedure seeking arrest of the judgment-debtor.

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