P RAVINDER REDDY Vs. J RAM REDDY

JUDGEMENT

(1.) This Revision is filed under Section 115 CPC challenging the order dt.01.06.2019 in EA.No.7 of 2019 in EP.No.2 of 2014 in O.S.No.113 of 2010 on the file of the VIII Additional District Judge, Miryalaguda.

(2.) Petitioner is the 2nd Judgment Debtor in the said suit, which had been filed by the 1st respondent against the petitioner and another person for recovery of money on the basis of the promissory note.

(3.) The suit was decreed ex-parte on 20.12.2012.