KILARU RAMAKRISHNA Vs. PALLA PRABHUDAS

JUDGEMENT

(1.) THE judgment debtor in E.P. No. 26 of 2013 in O.S. No. 116 of 2011 in the Court of the Principal Junior Civil Judge, Khammam, is the revision petitioner.

(2.) THROUGH the impugned order, the executing Court ordered for arrest and detention of the revision petitioner in civil prison for a period of two months for violation of the perpetual injunction decree and judgment in O.S. No. 116 of 2011.

(3.) THE respondents filed O.S. No. 116 of 2011 in the Court of the Principal Junior Civil Judge at Khammam for the relief of perpetual injunction against the revision petitioner herein. The suit schedule is as follows: