KUCHIPUDI RAMA RAO Vs. KALAGARA CHINA KONDAIAH

JUDGEMENT

(1.) This Civil Revision Petition is preferred aggrieved by the order dtd. 27/2/2025 passed in I.A.No.763 of 2024 in A.S.No.2 of 2023 on the file of the IX Additional District Judge, West Godavari District at Kovvur (for short "the trial Court").

(2.) The petitioner herein is the defendant and the respondent herein is the plaintiff. The respondent/plaintiff filed suit in O.S No.104 of 2019 against the petitioner/defendant based on promissory note and the said suit was decreed in faovur of the respondent/plaintiff on 2/7/2022. Aggrieved by the said judgment and decree, the respondent/plaintiff filed E P No.17 of 2024 before the Executing Court for attachment.

(3.) If the respondent succeed in his illegal efforts, the petitioner will put to irreparable loss. Therefore, the petitioner filed the impugned I.A No.763/2024 and the same was allowed subject to deposit of 1/4th of decree amount by the petitioner/J.Dr on or before 13/3/2025. Proceedings in E P No.17/2024 in O.S No.104/2019 on the file of I Additional Civil Judge (Junior Division) Kovvur shall stand stayed from the date of deposit of 1/4th of decree amount by the petitioner/J.Dr. If the petitioner/J.Dr failed to comply the condition precedent for operation of stay, the execution Court is a liberty to proceed with the E.P. Challenging the same the present civil revision petition came to be filed.