BAGALKOT UDYOG LIMITED Vs. SHIVASHANKARGOUDA & ORS

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties. The short issue involved in this case is whether the High Court was right in remitting the matter back to the Executing Court to decide whether the order passed by it is in accordance with decree passed by the Civil Court or not.

(3.) The undisputed facts are that the appellant was a lessee under the respondents pursuant to a lease deed dated 19.11.1952 commencing from 01.04.1953. The lease was for a period of 30 years ending on 31.03.1983 and contained a clause giving right of renewal of the lease for another period of 30 years commencing from 01.04.1983 to 31.03.2013.