KOTHURI NARASIMHARAO Vs. KONDABALU RATTAIAH

JUDGEMENT

(1.) This second appeal under Sec. 100 of C.P.C is filed aggrieved against the judgment and decree, dtd. 25/4/2018, in A.S.No.166 of 2013 on the file of the IV Additional District Judge, Guntur, in confirming the decree and order dtd. 8/3/2013, in E.A.No.1 of 2013 in E.P.No.19 of 2007 in O.S.No.135 of 2004 on the file of the Senior Civil Judge, Sattenapalli.

(2.) The appellant herein is the respondent No.3, respondent No.1 is the decree holder and the respondent Nos.2 and 3 are the judgment debtors in E.A.No.1 of 2013 in E.P.No.19 of 2007 in O.S.No.135 of 2004 on the file of the Senior Civil Judge, Sattenapalli.

(3.) The petitioner/decree holder/plaintiff initiated action in E.A.No.1 of 2013 in E.P.No.19 of 2007 in O.S.No.135 of 2004 on the file of the Senior Civil Judge, Sattenapalli, with a prayer to grant leave to proceed against the third respondent for the realization of the decretal amount or in the alternative to determine the third respondent's liability in the suit in case he disputes his liability in the interest of justice.