KOTA ANJANEYULU Vs. MARGADARSI CHIT FUND PRIVATE LTD

JUDGEMENT

(1.) The unsuccessful 4th Judgment Debtor filed this revision petition, under Section 115 of the Code of Civil Procedure, 1908, assailing the order, dated 03.04.2019, of the learned Principal Senior Civil Judge, Ongole, passed in EP.no.179 of 2016 in ARC.no.116 of 2015.

(2.) We have heard the submissions of Sri V. N. Anagani, learned counsel representing Sri P. Subhash, learned counsel, appearing for the petitioner/4thJudgment Debtor ('4thJDr', for brevity); and, of Sri P.Durga Prasad, learned counsel appearing for the 1st respondent/Decree Holder ('DHr', for brevity). We have perused the material record.

(3.) To begin with, the introductory facts, which are perceptible from the contents of the material record and the submissions made, in brief, are as follows: