RAHUL S SHAH Vs. JINENDRAKUMAR GANDHI

JUDGEMENT

(1.) About a century and a half ago, the Privy Council speaking through RIGHT HON. SIR JAMES COLVILE, in the case of THE GENERAL MANAGER OF THE RAJ DURBHANGA VS. MAHARAJAH COOMAR RAMAPUT SINGH (MOORE'S INDIAN APPEALS 1871-72, VOL.14, page 605) had observed as under:

(2.) All these cases i.e., the Writ Petitions and the Regular First Appeals arise from several orders/directions issued by the learned VI Addl. City Civil Judge, Bangalore in Execution No.458/2007 c/w Execution No.459/2007, filed by the respondent- DHrs. The brief facts leading to the institution of these cases are as under:

(3.) Aggrieved by the above orders, the JDrs and the Obstructors have preferred these Writ Petitions and Appeals, brief description of which is as under: