K.S. JAYAVANI & ANR. Vs. C. NARAYANA

JUDGEMENT

(1.) Legal heirs of Lt. Srinivas Murthy are in revision under Sec. 115, Civil Procedure Code assailing the order of dismissal of their Execution Petition in Exn.P.2/93 dated 15.9.2003 as not maintainable.

(2.) Heard the learned counsel for the parties.

(3.) Before I advert to the contentious issues raised by the learned counsel on both sides, it. is proper to observe that this is a classical case where the maxim 'Justice delayed is justice denied' is aptly applicable, as could be seen, from the following factual matrix: