S.AMEER Vs. S.PARVATHI

JUDGEMENT

(1.) The present Revision Petition is filed questioning the Order in CMA.No.4 of 2008 dtd. 20/4/2018 passed by the X Additional District Judge, Tirupati in setting aside the Order passed in E.A.No.91 of 2015 in E.P.No.172 of 2011 in O.S.No.77 of 1994, dtd. 6/12/2017 by the Additional Senior Civil Judge, Tirupati, Chittoor District.

(2.) The petitioner is the decree holder and the respondent No.1 is the claim petitioner while the respondent No.2 is the judgment debtor.

(3.) The facts leading to the present case are as follows:-