Proceeding Sheet vs Unknown
2021 Latest Caselaw 5575 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.R.P.No.1211 of 2021

                                   PROCEEDING SHEET

Sl.
                                             ORDER

No       DATE
                                                                          Transfer
05.   29.12.2021   CPK,J & Dr.KMR,J                                       re-d to
                                                                          I/O

Heard Sri S.V.S.S.Siva Ram, learned counsel for folder before the petitioner and also Sri Kunchem Maheswara Rao, correcti on st learned Standing Counsel for the 1 respondent.

The point that is raised by the learned counsel

for the petitioner is that the Decree Holder failed to

prove that the Judgment Debtor has means to repay the

loan amount. According to him, no evidence has been

adduced to prove the same.

On the other hand, Sri Kunchem Maheswara Rao,

learned Standing Counsel for the 1st respondent, states

that the answer elicited in cross examination of RW.1

would show that the Decree Holder has enough source to

pay the decretal amount. However, on instructions, he

submits that his clients are willing to accept payment of

amount in instalments.

At this stage, Sri S.V.S.S.Siva Ram, learned

counsel for the petitioner, seeks time to get

instructions.

List on 31.12.2021.

___________ CPK, J

__________ Dr.KMR, J Pab