H S NANJUNDAPPA Vs. G S CHANNEGOWDA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the parties.

(3.) The present appeal is by decree holder-auction purchaser of the suit property. Respondent no. 2 is the judgment- debtor and respondent no. 1 is the objector in the execution proceedings. The trial court decreed the suit with an order of attachment, some time in the year 1977. In execution proceedings, the suit property was sold in a court auction after obtaining permission of the court. The auction was held on 2nd June, 1978 in which the appellant purchased the same.