KETHA BHUVAMMA Vs. DEVARAPU BALA BHOGESWARA

JUDGEMENT

(1.) This Civil Revision Petition is preferred aggrieved by the order dtd. 5/7/2024 passed in E.P.No.47 of 2023 in O.S No.131 of 2008 on the file of Civil Judge (Senior Division), Tadepalligudem (for short "Executing Court").

(2.) The present impugned EP No.47 of 2023 in O.S No.131 of 2008 has been filed by the respondents herein before the Executing Court seeking to issue prior notice to J.D R under Order 21 Rule 54 C.P.C. and to attach the Schedule property there after issue notice to J.D.Rs..00under order 21 Rule 64 to 66 C.P.C and brought the same for sale and recover the E.P amount, subsequent interest etc. After hearing the submissions of both the learned counsels and keeping in view the circumstances of the case the Executing Court has allowed the said E.P. at the stage of Rule 22 of Order 21 of the Code and held that the schedule property is ordered to be attached under Rule 54 of Order 21 CPC and simultaneously order Rule 54 (1-A) CPC notice to the judgment debtors on process. Aggrieved by the same, the petitioners herein preferred the present Civil revision petition.

(3.) Heard Sri T.V.Jaggi Reddy, learned counsel appearing for the petitioner and Sri K. Mahadev, learned counsel appearing for the respondents.