JONNAVITHULA MALLIKARJUNA PRASAD Vs. BOOSI JAYARAJU

JUDGEMENT

(1.) THIS revision is against the orders dated 24.12.2007 in CMA No. 69 of 2006 on the file of I Additional District Judge, Krishna at Machilipatnam whereunder order dated 17.11.2006 in EA No. 306 of 2006 in EP No. 149 of 2005 in OS No. 396 of 2002 on the file of Junior Civil Judge, Bantumilli, is reversed. Brief facts leading to this revision are as follows:

(2.) HEARD both sides.

(3.) HE submitted that the property was attached before judgment and the J. Dr. has not raised any objection. He submitted when property was attached, he has not taken any steps to see that the attachment is raised. He submitted even after the decree and during execution proceedings also, he has not taken any objection till the property is sold and thereby, he has waived his right and appellate Court committed wrong in entertaining these objections.