M. ABDUL KAREEM Vs. B.R. RANGASWAMY

JUDGEMENT

(1.) Challenging impugned order dtd. 4/10/2021 passed by LXXII Addl. City Civil & Sessions Judge, Bangalore CCH 73 Mayo Hall Unit, rejecting application filed under Order 21 Rules 58, 97, 101 and 103 r/w Sec. 151 of CPC by Sri. M.Abdul Kareem - objector (third party) this appeal is filed.

(2.) Appellant herein was applicant; respondents no.1 to 6 were decree holders; while respondents no.7 to 11 were judgment debtors. For sake of convenience they shall hereinafter be referred to as such.

(3.) Though matter was listed for consideration of I.A. no.1/2022 for vacating stay filed by respondent; I.A.no.4/2022 for production of documents under Order VII rule 14 (3) of CPC; I.A.no.5/2022 for adjournment under Order XVII rule 1 of CPC and I.A.no.6/2022 under Sec. 151 of CPC for direction, it was taken up for final disposal with consent of learned counsel along with applications.