CHUTTUBAKA VASANTHA RAO Vs. SHRIRAM CHITS PVT. LTD.

JUDGEMENT

(1.) The order dtd. 13/12/2023 passed by the Principal Junior Civil Judge, Kothagudem in EP.No.21 of 2020 in Arbitration Case No.449 of 2015 is under challenge in this Civil Revision Petition.

(2.) Heard Sri Krishna Kishore Kovvuri, learned counsel for petitioners and Sri N.Srikanth Goud, learned counsel for respondent No.1. Perused the material available on record.

(3.) Petitioner Nos.1 to 3 are judgment-debtor Nos.2 to 4 respectively, respondent No.1 is decree-holder, respondent Nos.2, 3 and 4 are garnishees and respondent No.5 is judgment-debtor No.1 before the Executing Court.