NARREDDULA VEERA REDDY Vs. VANNEM VENKATESWARLU

JUDGEMENT

(1.) The Civil Revision Petition is filed under Article 227 of Constitution of India against the C.F.R.No.68 of 2024 vide order dtd. 30/4/2024, returning the execution petition.

(2.) The revision petitioner filed an execution petition under Order XXI, Rules 54 and 66 of C.P.C. for realization of the decreetal amount under decree dtd. 9/8/2017 in O.S.No.2 of 2017 on the file of the Court of Principal Senior Civil Judge, Nandyal. Along with the execution petition, an execution application under Order XXI, Rule 16 C.P.C. was filed to permit him to execute the said decree.

(3.) The execution Court returned the execution petition on many occasions and finally, on 30/4/2024, with the endorsement which reads as under: