P B SHANTHAPPA Vs. MEHABOOB

JUDGEMENT

(1.) As this Civil Revision Petition can be disposed of on a short ground it is admitted and heard for final disposal.

(2.) This Civil Revision Petition is preferred against the order dated 31-8-1990 passed by the learned Civil Judge, Arasikere in O.S. No. 44/1988.

(3.) The learned Civil Judge has stayed the further proceedingsin Execution Case No.146/1989 pending on the file of the Additional Munsiff, Arasikere. The Judgment Debtors in Ex. Case No. 146/1989 have filed the aforesaid suit for a declaration that the land bearing S.No. 246 measuring 2 acres 14 guntas belongs to them and for a permanent injunction; whereas the defendant in O.S. No. 44/1988 has obtained a decree against the plaintiffs 2 to 4 for a declaration that 4 1/2 guntas comprised in S.No. 247 belongs to him and for possession of the same. It is to execute that decree the execution Case No. 146/1989 is filed in the Court of the I Additional Munsiff, Arasikere.