Q.HEMA Vs. VADALI LALITHA PRASAD

JUDGEMENT

(1.) The present revision is filed against the order dtd. 4/1/2023 passed in E.P.No.72 of 2012 in O.S.No.778 of 2011 on the file of VI Additional Junior Civil Judge, Vishakapatnam

(2.) The petitioner is the respondent in the E.P. Respondent herein filed E.P.No.72 of 2012 under order XXI Rule 52 of C.P.C., to attach compensation amount lying in the account of P.L.A.C.21/2011 in custody of Principal District Judge, Vishakapatnam. The Trail Court after considering the rival submissions of both parties allowed the O.P. Hence, the revision.

(3.) Heard Sri.Venkatareddy, learned counsel for the petitioner and Sri Nimmagadda Satyanarayana, learned counsel for the respondent.