BANDARI BALA KRISHNA Vs. VEERA VEERAIAH

JUDGEMENT

(1.) This Civil Revision Petition, under Section 115 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.'), is filed by the revision petitioner/decree holder aggrieved by the order, dated 14.03.2019, passed in E.A.No.1 of 2019 in E.P.No.104 of 2017 in O.S.No.358 of 2012 by the Principal Junior Civil Judge, Nizamabad, wherein the Executing Court has dismissed the subject Execution Application filed by the revision petitioner/decree holder, under Section 151 C.P.C., seeking to grant police protection to safeguard the suit schedule property as per the judgment and decree, dated 23.07.2013, passed in O.S.No.358 of 2012 by the Principal Junior Civil Judge, Nizamabad.

(2.) Heard the learned counsel for revision petitioner/decree holder and the learned counsel for respondent No.4/judgment debtor No.4 and perused the record.

(3.) Though there is record to show that notices were served on respondent Nos.1 to 3 and 5/judgment debtor Nos.1 to 3 and 5, there is no appearance on their behalf.