FATEH MOHAMMED Vs. FAREEDA BANU

JUDGEMENT

(1.) THIS civil revision petition is directed against the order passed by the Principal junior Civil Judge, Warangal on 19. 06. 2006 in E. P. No. 820 of 2003 in O. S. No. 906 of 1989.

(2.) THE judgment-debtor/defendant is the revision petitioner herein. The decree-holder/ plaintiff filed E. P. against the revision petitioner under Order XXI Rule 32 of CPC. The executing Court after making an enquiry into the E. P. , allowed the same.

(3.) FEELING aggrieved, the revision petitioner filed the present revision petition.