V BALACHANDRA NAIDU Vs. V GURUBHUSHANA NAIDU

JUDGEMENT

(1.) THIS civil revision petition under Section 115 of the Code of Civil Procedure, 1908 (the Code for short) by the petitioner/decree holder (DHr for brevity) is directed against the order dated 01.10.2010 of the learned District Judge, Chittoor made in EP.No.26 of 2007 in OS.No.31 of 1999 filed under Order XXI Rules 37 and 38 of the Code requesting to commit the judgment debtor/respondent (JDr for brevity) to civil prison for realisation of the decree debt.

(2.) THE relevant facts for consideration, in brief, are as follows: -

(3.) I have heard the submissions of the learned counsel for the revision petitioner/decree holder. Though the respondent/judgment debtor is served with a notice, none appeared on his behalf. I have perused the material record.