KOTHA SATHAIAH Vs. CHITNENI SHOBHA

JUDGEMENT

(1.) Heard Mr N.Hari Prasad, learned counsel appearing on behalf of the petitioner and Mr V.Rajender Rao, learned counsel appearing on behalf of the respondent.

(2.) This Civil Revision Petition is filed challenging the propriety and legality of the Order dtd. 9/1/2024 passed in E.P.No. 32 of 2018 in O.S.No. 85 of 2017 by the Additional Senior Civil Judge-cum-Assistant Sessions Judge at Mancherial Camp Court at Luxettipet, whereby the petition filed by the Decree Holder under Order 21 Rule 37 of the Civil Procedure Code was allowed.

(3.) For the sake of convenience, the parties are referred to as they are arrayed in the execution proceedings before the lower Court.