THIMAKKA Vs. VENKATARAMANAPPA

JUDGEMENT

(1.) Petitioners being the Judgment Debtors in Ex. No.53/2006 are knocking at the doors of Writ Court for assailing the order dated 25.11.2016, a copy whereof is at Annexure-E whereby their application in IA No.10 filed under Section 151 of CPC, 1908, seeking dismissal of the execution proceedings on the ground of fraud, has been negatived.

(2.) After service of notice, the respondent-Decree Holders having entered Caveat through their learned counsel resist the writ petition making submission in justification of the impugned order and the reasons on which it is structured.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines to grant indulgence in the matter for the following reasons: