MUNIYAPPA Vs. R. RANGE GOWDA

JUDGEMENT

(1.) The present appeal is filed by the appellants/Objectors against the order dated 17.04.2006 made in Execution No.15242/2004 on the file of the learned XXVIII Addl. City Civil and Sessions Judge, Mayo Hall Unit, Bengaluru city, rejecting the application filed by them under Order XXI Rules 97 to 101 of the Code of Civil Procedure for setting aside the judgment and decree passed in O.S. No.16586/2004.

(2.) When the present appeal came up before this Court on 19.3.2021, this Court has passed following order:

(3.) On verification, the office has put up a note, which reads as under: