Vooke Krishnaiah vs Chintha Musla Reddy
2025 Latest Caselaw 6667 Tel

Telangana High Court

Vooke Krishnaiah vs Chintha Musla Reddy on 21 November, 2025

       THE HON'BLE SRI JUSTICE J. SREENIVAS RAO

           CIVIL REVISION PETITION No.3688 OF 2025


ORDER:

This civil revision petition has been filed aggrieved by the order

passed by the learned Agent to Government, at Bhadradri

Kothagudem ('trial Court' for brevity) in E.P.No.17 of 2024 in

O.S.No.117 of 2023 dated 05.05.2025 filed by the respondent-Decree

holder including auction notice dated 02.10.2025 issued by the

Advocate Commissioner, Kothagudem District.

2. This Court on 10.10.2025, while ordering notice before

admission suspended the auction notice dated 02.10.2025 issued in

execution petition i.e., E.P.No.17 of 2024 subject to condition that the

petitioner/Judgment Debtor shall pay 50% of the decretal amount in

favour of respondent No.1/decree holder by way of demand draft on

or before 30.10.2025 and in default of complying with the said

direction the suspension order granted by this Court shall stand

vacated.

3. During the course of hearing, Mr. M. Srinivasa Rao, learned

counsel for the petitioner/Judgment Debtor submitted that the 2 JSR, J C.R.P.No.3688 OF 2025

petitioner has paid 50% of the decretal amount to respondent No.1

decree holder by way of demand draft i.e., Rs.2,70,000/- on

30.10.2025.

4. Sri B. Simhachalam, learned counsel, representing Sri Jaya

Prakash Madasu, learned counsel for respondent No.1 fairly submits

that the Judgment Debtor has paid 50% of decretal amount through

Demand Draft.

5. Learned counsel for the petitioner requested this Court that the

petitioner is going to pay remaining 50% of the decretal amount by

way of two installments within a period of one year from today.

However, learned counsel appearing on behalf of decree holder

opposed the said submission on the ground that the decree was passed

by the learned Agent to Government on 05.05.2025 and the suit was

decreed on 05.09.2023 and the decree which was passed by the

learned Agent to the Government has become final and requested this

Court to fix the reasonable time.

6. Taking into consideration the above said submissions, the

petitioner/judgment debtor is directed to pay remaining 50% of the

decretal amount along with accrued interest by way of two 3 JSR, J C.R.P.No.3688 OF 2025

installments. The first installment is directed to be paid on or before

31.03.2026 and remaining 25% of the decretal amount should be paid

on or before 30.06.2026 to respondent No.1 by way of Demand Draft.

In default of payment of any installment the decree holder is entitled

to proceed with the E.P.No.17 of 2024, in accordance with law.

7. With the above directions, the Civil Revision Petition is

disposed of. No costs.

Miscellaneous petitions, if any, pending in this civil revision

petition shall stand closed.

______________________ J. SREENIVAS RAO, J

Date: 21.11.2025 Note: Issue C.C. within one week.

BO.

PSW