S.MOHAMMED RASHEED Vs. T.CHAKRAPANI

JUDGEMENT

(1.) This civil revision petition is filed under Sec. 115 C.P.C. against the delivery warrant dtd. 8/1/2026 issued in E.A.No.31 of 2025 in E.P.No.16 of 2023 in O.S.No.63 of 2007 by the Court of Senior Civil Judge, Hindupur.

(2.) The revision petitioners are the third parties to the execution proceedings in E.P.No.16 of 2023 which was filed by the respondent No.1 / D.Hr. / plaintiff against the respondent No.2 / J.Dr. / defendant.

(3.) The facts leading to filing of this petition are stated briefly as follows:-