M K CHINTHAMANI Vs. M K JAYADEVA

JUDGEMENT

(1.) This civil revision petition is preferred against the Order dated 19-6-1987 passed by the XIX Additional Small Causes Judge, Court of Small Causes, Bangalore City, rejecting LA. No. III filed by the petitioner under Order 21, Rule 29 r/w Section 151, CPC to stay further proceedings in Execution No. 2146 of 1986 pending decision in O.S. No. 2251 of 1987 on the file of the City Civil Court, Bangalore.

(2.) The Execution Court has rejected the application on the ground that the Order 21, Rule 29 of the C.P.C. is not attracted; that as far as Section 151 of the C.P.C. is concerned, it has not stated anything though it has referred to the contention of the petitioner raised under Section 151, C.P.C.

(3.) Sri Rama Rao, learned counsel appearing for the petitioner has put forth two contentions: