TOMMEDELLA VENKATA RATNAM Vs. DAKAVARAPU KRISHNAJI

JUDGEMENT

(1.) Decree holder preferred this Civil Revision Petition under Sec. 115 of CPC assailing the order dtd. 27/11/2017 of the execution court in E.A.No.213 of 2017 in E.P.No.154 of 2007 in O.S.No.132 of 1991 of the learned Principal Senior Civil Judge, Kovvur.

(2.) Respondent herein is one of the judgment debtors.

(3.) Sri S.Appadhara Reddy, the learned counsel for revision petitioner and Sri P.Sravan Kumar appearing on behalf of Sri O.Manohar Reddy, the learned counsel for respondent submitted arguments.