THAMMINENI GANDHI Vs. MALLELA VENKATESHWARLU

JUDGEMENT

(1.) THIS revision petition, filed under Article 227 of the Constitution of India, challenges the order dated 30.01.2014 passed by the Court of the Junior Civil Judge Kodad, partly allowing E.P.No.3 of 2010 in O.S.No.92 of 2000.

(2.) HEARD Sri N. Narasimha Chary, learned counsel for the petitioners and Sri V. Raghu, learned counsel for the respondents, apart from perusing the material available on record.

(3.) ALLEGING violation of the said decree, and seeking arrest of the petitioners/defendants, the respondents filed E.P.No.3 of 2010 on the file of the Court of the Junior Civil Judge, Kodad. Resisting the said E.P. and the relief sought therein, the petitioners/JDrs filed a counter. The learned Junior Civil Judge, Kodad, by way of an order dated 30.01.2014, partly allowed E.P.No.3 of 2010, ordering detention of petitioners/JDrs 1 to 4 in civil prison for a period of two months each under Order 21 Rule 32 of C.P.C., while dismissing E.P. against Judgment Debtors 5 to 10. Aggrieved by the said order, the present civil revision petition has been filed.