GIDDA RATNA KUMARI Vs. SUNKAVALLI NAGA KANTHA SIROMANI

JUDGEMENT

(1.) This civil revision petition is arising out of the order dated 06.06.2019 passed in E.A. No. 118 of 2016 in E.P. No. 7 of 2016 in O.S. No. 9 of 1984 on the file of the Court of Senior Civil Judge, Tanuku.

(2.) The parties are arrayed in this revision petition as they are arrayed in the execution petition as petitioner and respondent.

(3.) The short point that arises for consideration in this civil revision petition is that whether the order passed in EA No. 118 of 2016 is perverse and is liable to be set aside?