TAMARANA SUNNETA Vs. TAMARANA RAMUNAIDU

JUDGEMENT

(1.) This matter is appearing in the list under the caption "For Dismissal".

(2.) The instant Civil Revision Petition has preferred aggrieved by an order dtd. 8/6/2018 in E.P.No.47 of 2018 in O.S.No.137 of 2015 on the file of Principal Civil Judge (Junior Division), Tuni (for brevity "Court below"). It appears that the Petitioner has challenging the exparte order passed by learned Court below in the Execution Petition.

(3.) It appears from the impugned order that learned Court below has proceeded according to law as enumerated under Order 21, Rule 11(2) of CPC and other connected provisions therein. I find no illegality or impropriety in the order.