HIRANAPPA Vs. SRIRAM FINANCE CO. LTD.

JUDGEMENT

(1.) Present appeal is filed by appellants/petitioners being aggrieved by the order dtd. 29/2/2020 passed in Execution Case No.54/2015 on the file of III Additional District and Sessions Judge at Kalaburagi, by which the application filed under Order 21 Rules 97, 98 and 101 of CPC by the appellants/petitioners is rejected.

(2.) Brief facts of the case leading up to filing of the appeal are as under:

(3.) The appellants/petitioners in support of their contentions examined appellant No.1/Petitioner No.1 as P.W.1 and two more witnesses as P.Ws.2 and 3 and exhibited 18 documents marked Ex.P1 to Ex.P18. The auction purchaser examined as D.W.1 and exhibited for documents as Ex.D1 to Ex.D4.