PATNALA SRIRAMACHANDRA MURTHY Vs. DASARAPUDI SUBRAMANYAM

JUDGEMENT

(1.) Heard Sri Chandra Sekhar Ilapakurti, learned counsel for the petitioner.

(2.) This civil revision petition has been filed under Sec. 115 of the Code of Civil Procedure (CPC) challenging the order dtd. 16/2/2024, passed in E.A.No.488 of 2019 in E.P.No.45 of 2017 in O.S.No.107 of 2015, by the Executing Court-Principal Senior Civil Judge, Rajamahendravaram, East Godavari.

(3.) The petitioner is the defendant and the respondent is the plaintiff/decree holder in O.S.No.107 of 2015. They shall be referred as in the suit.