NERELLA DHARMENDRA Vs. SANKA PRASAD

JUDGEMENT

(1.) The appellant instituted E.A.No.133 of 2014 in E.P.No.6 of 2014 in O.S.No.62 of 2010 on the file of the Court of learned Senior Civil Judge, Mangalagiri, against the respondents.

(2.) The first respondent was the decree-holder in E.P.No.6 of 2014 in O.S.No.62 of 2010 and the second respondent was the Judgment-debtor therein.

(3.) E.P.No.6 of 2014 in O.S.No.62 of 2010 was filed in execution of the decree in the suit and mode of execution sought is by sale of the E.P. schedule property.