GUBBALA RAMA RAO Vs. KOPANATHI SURYANARAYANA

JUDGEMENT

(1.) This civil revision petition is directed against the order dated 21.09.2004 passed in E.P.No.19 of 2004 in O.S.No.130 of 2000 on the file of the Principal Junior Civil Judge, Narsapur, whereby and whereunder the learned Principal Junior Civil Judge dismissed the execution petition filed by the Decree-holder seeking arrest and detention of Judgment-debtor in civil prison for realization of the decretal debt.

(2.) The petitioner is the Decree-holder and the respondent is Judgment-debtor in O.S.No. 130 of 2000.

(3.) The petitioner laid execution petition for realization of the decretal amount and sought for arrest and detention of the respondent-judgment debtor. It is the case of the decree-holder that the respondent/judgment debtor owns Ac.1-72 cents and derives considerable amount therefrom and thus the respondent- judgment debtor having sufficient means neglected to discharge the decretal debt and therefore, he is liable to be detained in civil prison.