BANDARU SURESH BABU Vs. VADLAMURI VENKATESWARA RAO

JUDGEMENT

(1.) Heard Sri P.Rajasekhar, learned counsel for the appellant/claim petitioner.

(2.) The 1st respondent is the plaintiff/decree holder and the 2nd respondent is the defendant/judgment debtor in O.S.No.42 of 2021 in the Court of the XII Additional District Judge, Vijayawada, which was decreed on 23/7/2022. The suit was instituted on 12/3/2021, for recovery of money based on two promissory notes.

(3.) The 1st respondent put the decree for execution in E.P.No.44 of 2023.