MALLE RANGA REDDY Vs. THIRUNAGARU PURUSHOTHAM

JUDGEMENT

(1.) THIS revision, filed under Section 115 of the Code of Civil Procedure by the judgment -debtors, challenges the order dated 24.03.2014 passed by the Court of Junior Civil Judge, Nalgonda in E.P.No.19 of 2010 in O.S.No.273 of 1998.

(2.) HEARD Sri T.Srikanth Reddy, learned counsel for the petitioners and Sri Manik Rao, learned counsel for the respondent, apart from perusing the material available on record.

(3.) IN the said suit, O.S.No.273 of 1998, the plaintiff/ respondent herein filed E.P.No.19 of 2010 in the month of August, 2010 seeking to send the petitioners herein to civil prison under Order 21 Rule 32 r/w Section 57 of the Code of Civil Procedure on the ground that they violated the decree in O.S.No.273 of 1998. Resisting the said execution petition, the judgment debtors/petitioners herein filed a counter. In support of his case, the decree holder/respondent herein examined himself as P.W.1 and also examined one Sri Parshaganit Babu as P.W.2. On the other hand, the 2nd Judgment debtor/2nd petitioner herein examined himself as R.W.1 and also examined R.Ws.2 and 3 on their behalf.