Andhra Pradesh High Court - Amravati

Penumaka Sanjeeva Rao vs Nallabarika Satheesh Kumar, on 1 July, 2024

APHC010731242012
                   IN THE HIGH COURT OF ANDHRA
                               PRADESH
                                                         [3460]
                            AT AMARAVATI
                     (Special Original Jurisdiction)

               MONDAY ,THE FIRST DAY OF JULY
              TWO THOUSAND AND TWENTY FOUR
                           PRESENT
     THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
             CIVIL REVISION PETITION NO: 6284/2012
Between:
Penumaka Sanjeeva Rao                           ...PETITIONER
                              AND
Nallabarika Satheesh Kumar and Others      ...RESPONDENT(S)
Counsel for the Petitioner:
   1. G SIMHADRI
Counsel for the Respondent(S):
   1. S SUBBA REDDY
   2. V R MACHAVARAM
   3. T V JAGGI REDDY
The Court made the following:

ORDER:

The present Civil Revision Petition is filed against the

order dated 24.09.2012 in E.P.No.71 of 2011 in O.S.No.666 of

2009 passed by the III Additional Senior Civil Judge, Kakinada.

2. The petitioner is the judgment debtor (J.Dr.) and an order

passed under Order XXI Rule 48 C.P.C. attaching the portion

of monthly salary of J.Dr., is under challenge in this revision.

3. Sri G.Simhadri, learned counsel for the petitioner(J.Dr.),

would submit that he has no instructions about the present

state of affairs of the petitioner.

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

i.e. the decree holder(D.Hr.), would submit that the petitioner

had expired and there was a settlement arrived at during the