G.KANIKI REDDY Vs. BHEEM REDDY

JUDGEMENT

(1.) Heard Sri J.Suresh Babu, learned counsel for the revision petitioners, and Sri Karnam Ramesh, learned counsel for the respondents. Perused the entire material available on record.

(2.) This Revision Petition is filed challenging the order, dtd. 4/12/2009, passed by the Senior Civil Judge, Narayanpet in CFR.No.542 of 2007 in unregistered E.P., whereby the EP was dismissed at the threshold.

(3.) The revision petitioners are the decree holders/plaintiffs and the respondents are the judgment debtors/defendants.