ALIA ALLIAS PENTAKOTA SATYANARAYANA Vs. PENTAKOTA KRISHNA BHAGVAN

JUDGEMENT

(1.) Heard both sides.

(2.) This Civil Revision Petition is directed against the order dated 4-12-2006, passed by the II Additional Senior Civil Judge, Kakinada, East Godavari District, directing to issue warrant for delivery of the properties mentioned in the 'Will' under Ex.B-9, to the decree-holders, in E.P.No.78 of 2006 in O.S. No.7 of 1984, filed under Order 21 Rules 35 and 36 read with Section 144 of the Code of Civil Procedure (for brevity "the C.P.C."),

(3.) Petitioners are the judgment-debtors and the respondents are the decree-holders, in the E.P.. before the executing Court.