Mamidi Ramamallu vs Oruganti Bharathi Alias ...
2022 Latest Caselaw 5981 Tel

            HON'BLE SRI JUSTICE K.SURENDER

        CIVIL REVISION PETITION No.799 OF 2022
ORDER:

1. The revision petitioner is the judgment debtor, aggrieved

by the orders dated 26.03.2021 in E.P.No.21 of 2011 in

O.S.No.156 of 2006 passed by the Junior Civil Judge,

Huzurnagar allowing the prayer to vacate the judgment debtor

from the petition schedule house and deliver the same, filed

the revision petition.

2. The main contention of the learned counsel for the

petitioner is that he was not given an opportunity of being

heard and the said impugned orders were passed in the

chambers without hearing the petitioner herein.

3. Admittedly, Execution Petition was filed in the year 2011

and has undergone several adjournments till the orders were

passed on 26.03.2021. It is not disputed that a counter was

also filed in the EP on 19.11.2015, four years after the EP was

filed. The argument that no opportunity was given to the

petitioner of being heard is not tenable. Written counter was

considered by the trial Court while disposing off the EP.

4. In view of above, I find no merits in the revision petition

and accordingly, the same is dismissed. There shall be no

order as to costs. As a sequel thereto, miscellaneous

applications, if any, shall stand dismissed.

__________________ K.SURENDER, J Date: 17.11.2022 kvs

HON'BLE SRI JUSTICE K.SURENDER CIVIL REVISION PETITION No.799 OF 2022

Date: 17.11.2022.

kvs

HON'BLE SRI JUSTICE K.SURENDER CIVIL REVISION PETITION No.2044 OF 2022

Date: .11.2022

kvs