G. Shyam Prasad, J. - (1.)This civil revision petition arises out of the docket order dated 16.4.2019 passed in EA No.21 of 2019 in EP No.4 of 2010 in Award No.390/2001-2002 on the file of the court of II Additional District Judge, Eluru.
(2.)The revision petitioners are the Judgment-Debtors. The 1st revision petitioner died and his legal representatives, i.e, the 2nd revision petitioner was brought on record. He filed the present civil revision petition challenging the order of granting police aid by the executing court in favour of the respondent.
(3.)Heard learned counsel for the revision petitioners and the learned counsel for the respondent.