LAWS(TLNG)-2019-3-30

BHUPAL GOUD Vs. K VIJAY KUMAR

Decided On March 19, 2019
Bhupal Goud Appellant
V/S
K Vijay Kumar Respondents

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.26-12-2018 in E.P.No.158 of 2017 of the V Senior Civil Judge, City Civil Court, Hyderabad.

(2.) Petitioner herein is the Judgment-Debtor.

(3.) The back-ground facts of the case are as follows: