BHANUBEE Vs. YALLAPPA

JUDGEMENT

(1.) As respondent Nos.1 to 6 who have suffered the decree cannot have any say in the matter which is subject matter in respect of the subject matter of this writ petition, notice to them is dispensed with.

(2.) The prayer made in this writ petition is for issuance of a direction to the Trial Court to dispose of the execution petition bearing E.P.No.20/2016 on the file of Prl. Civil Judge and JMFC, Jamakhandi.

(3.) It is the case of the petitioners that they have obtained a decree for possession and they are unable to reap the fruits of the decree though the litigation was initiated in 1989.