PODILAPU SRINIVASA RAO Vs. GANDRETI UGADI

JUDGEMENT

(1.) Heard Sri Balu Anil Kumar Palla, learned counsel for the appellant.

(2.) The 1st respondent is the decree holder in O.S.No.289 of 2017 on the file of the Principal District Judge, Visakhapatnam. The respondents 2 and 3 are the judgment debtors.

(3.) The suit was decreed on 23/9/2019 and attained finality. The decree was a money decree based on a promissory note dtd. 2/7/2016 executed by the respondents 2 and 3.