U SADANANDA UDUPA Vs. KUSUMA SHEDTHI

JUDGEMENT

(1.) Revision u/s.115 of CPC is directed against the order on I.A.No.1 dated 08.08.2011 in Ex.Case No.14/2011 to stay further proceeding in execution of the decree dated 14.03.2006 and modified award dated 21.02.2009 in O.S.No.96/2003.

(2.) Petition is listed for admission after notice to the contesting respondent who has entered appearance and is represented by learned counsel Sri.A.Anand Shetty.

(3.) Heard Sri.S.P.Shankar, Senior designated counsel for the petitioner and learned counsel Sri.A.Anand Shetty for the respondent.