Akkem Venkatarami Reddy, vs Tatireddy Pitchi Reddy,
2021 Latest Caselaw 371 AP

        THE HON'BLE SRI JUSTICE K. SURESH REDDY

          CIVIL REVISION PETITION No.3581 of 2011

ORDER :

This Civil Revision Petition is filed by the revision petitioner /

J.Dr., against the Order and decree, dated 27.7.2011 passed in

E.P.No.90 of 2008 in O.S.No.128 of 2005 on the file of the Court of

Senior Civil Judge, Gudur, Nellore District.

2. Heard learned counsel for the petitioner and learned counsel

for the respondent.

3. The only contention raised by the learned counsel for the

petitioner is that Decree Holder in his application has stated that

the Judgment Debtor was having certain agricultural properties

and instead of filing a petition seeking to attach those properties,

he resorted to the order of arrest.

4. On the other hand, learned counsel for the respondent

opposed and stated that there are no merits in the said petition

and sought for dismissal of the present civil revision petition.

5. Be that as it may, by virtue of interim order granted by this

Court, the petitioner has already deposited 50 % of the decretal

amount.

6. Considering the facts and circumstances of the case and as

almost 11 years have lapsed, this Court feels that there are no

merits in the said civil revision petition and the petition itself can

be disposed of.

7. In such circumstances, the Civil Revision Petition is disposed

of by directing the petitioner to deposit the balance of decretal

amount within a period of three (03) months from today. In case,

the petitioner fails to pay the amount as specified above, the

Decree Holder is at liberty to proceed with the execution petition in

accordance with law. There is no order as to costs.

As a sequel, Miscellaneous Petitions pending, if any, shall

stand closed.

_______________________ K. SURESH REDDY, J 25th January,2021.

RPD.

HON'BLE SRI JUSTICE K. SURESH REDDY

CIVIL REVISION PETITION No.3581 of 2011

Dated : 25.01.2021

RPD