PENTAKOTA KRISANA BHAGAVAN Vs. ALLA

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 CPC").

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