KARNATAKA ELECTRICITY BOARD Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) ORDER dated 21.04.2012 passed by the Executing Court directing issue of attachment warrant against the judgment debtor ­ writ petitioner herein towards the dues payable to respondent No.2 is called in question in this writ petition.

(2.) E .P.370/2006 is filed by late Mohanchandar father of the second respondent herein for executing the judgment and award dated 29.03.1996 passed by the Prl.Civil Judge in LAC No.11/1991.

(3.) IT is necessary to notice here that as per the memo of calculation filed by the decree holder, an amount of Rs.13,78,546-74 was due and payable by the judgment debtor as on 24.07.2010. As per the direction issued by the learned Judge the office calculated the amount due and the Account sheristadar attached to the court of the Prl.Civil Judge (Sr.Dn), Gulbarga, submitted the memo of calculation dated 20.4.2012 stating that the total amount due as on 20.4.2012 was Rs.19,48,224.00. Based on the said calculation, the learned Judge has directed issue of attachment warrant for the amount of Rs.19,48,224.00.