ANJANEYULU K Vs. STATE BANK IF INDIA

JUDGEMENT

(1.) This revision is directed against the order dated 11-11-1991 passed in E.P. No.124/90 in O.S. No.15/87 on the file of the Principal Subordinate Judge, Tenali.

(2.) The revision petitioners are the judgment-debtors 2 to 5 and the respondent herein is the decree-holder in E.P. No.124/90. In execution of the decree in O.S. No.15/87, the respondent filed E.P. No.124/90 for arrest of the judgment-debtors after issuing notices under Order 21 Rule 37 C.P.C. The notice under Order 21 Rule 37 C.P.C. was issued to the judgment-debtors 2 to 5, but they did not appear in Court in pursuance to the said notice on 11-11-1991. Hence, they were set ex parts and arrest of the judgment-debtors 2 to 5 was ordered. Assailing that order, the judgment-debtors have come up with this revision petition.

(3.) Heard the learned Counsel for the petitioners and the respondent, and perused the lower Court order.