ARUDRA SATYANARAYANA Vs. GUNTUKU RAMCHANDER

JUDGEMENT

(1.) Heard Sri P.Rama Sharana Sharma, learned counsel appearing on behalf of the petitioner and Sri P.Ravi Kiran, learned counsel appearing on behalf of respondent.

(2.) The petitioner filed the Civil Revision Petition seeking the prayer as under:

(3.) This Civil Revision Petition by Judgment Debtor/Defendant is filed against the order, dtd. 5/3/2025 in E.P.No.63 of 2023 in O.S.No.21 of 2019 on the file of the Principal Senior Civil Judge at Kothagudem, Bhadradri Kothagudem District, whereby and whereunder the execution petition filed by the Decree Holders/Plaintiff under Order-XXI Rules-37 & 38 of Civil Procedure Code of 1908 is allowed and the judgment Debtor/Defendant is ordered to be arrested and detained in Civil Prison for a period of two (02) months or till the payment of the Decreetal debt is made, whichever is earlier.