PULI LAXMI Vs. DASARI NARSAIAH

JUDGEMENT

(1.) The order of the Court of Junior Civil Judge, Sulthanabad, in E.P. No.2 of 2012, dtd. 14/12/2016 is under challenge.

(2.) Decree-holder to the execution petition has challenged the impugned order.

(3.) Heard the submission of the learned counsel for the revision petitioner and gave anxious consideration to the contents of the decisions relied upon by the learned counsel.