The Special Tahsildar vs Podela Sanyasamma
2021 Latest Caselaw 4308 AP

        THE HON'BLE SRI JUSTICE JOYMALYA BAGCHI
                           AND
        THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

           CIVIL REVISION PETITION No.896 of 2021
                 (Taken up through video conferencing)

ORDER: (Per Hon'ble Sri Justice Joymalya Bagchi)

      Learned Government Pleader for Arbitration submits that the

amount in the execution petition is disputed.

      We have considered the materials on record.

      Paragraph No.7 of the impugned order reads as follows:

            "During the course of enquiry, the respondent filed a

memo that they have admitted the claim to a tune of Rs.34,65,005/- instead of the E.P. amount. The learned D.Hr counsel having received notice in the memo represented before this Court that D.Hr is agreed to receive the amount shown in the memo instead of the amount shown in the E.P. petition."

It appears from the aforesaid finding that the decree holder

had agreed to receive the sum as admitted by the judgment debtor.

Under such circumstances, we do not find any reason to

interfere with the order of executing Court directing the judgment

debtor to deposit the amount admitted by it.

Accordingly, the Civil Revision Petition is dismissed. There

shall be no order as to costs.

As a sequel, Miscellaneous Petitions, if any, pending in the

Civil Revision Petition shall stand closed.

_________________________ JOYMALYA BAGCHI, J

________________________ RAVI NATH TILHARI, J

Date: 25.10.2021 Ivd

THE HON'BLE SRI JUSTICE JOYMALYA BAGCHI AND THE HON'BLE SRI JUSTICE RAVI NATH TILHARI, J

CIVIL REVISION PETITION No.896 of 2021 (Per Hon'ble Sri Justice Joymalya Bagchi)

Dated: 25.10.2021

Ivd