VEESAM MOHAN REDDY Vs. REBBA PEDDA AGAIAH

JUDGEMENT

(1.) THIS civil revision petition is directed against the order dated 20. 4. 2007 in E. A. No. 653 of 2006 in E. P. No. 326 of 2005 in O. S. No. 494 of 2002, on the file of the Court of II Additional Junior Civil judge, Warangal.

(2.) THE revision petitioner is the judgment-debtor No. 1, who suffered a decree for perpetual injunction in O. S. No. 494 of 2002 in respect of suit schedule property. The 1st respondent/decree-holder filed E. P. No. 326 of 2005 under Order 21 Rule 32 of code of Civil Procedure, to commit the judgment-debtor to civil prison for a period of one month, alleging that the judgmentdebtor prevented him from cultivating the land in violation of the decree granted in o. S. No. 494 of 2002.

(3.) THE revision petitioner/judgmentdebtor filed a counter denying the alleged interference with the possession of the decree-holder and stating that, as a matter of fact, there was no land in existence as described in the suit schedule. It was also alleged that under the guise of the decree granted in O. S. No. 494 of 2002, the decree-holder himself was trying to interfere with the possession and enjoyment of land belonging to him covered by Ex. B9.