CHIKKAMUNIYAPPA Vs. CHIKKAPPAIAH

JUDGEMENT

(1.) THIS revision petition is filed under Section 115, CPC against the order dated 31. 5. 2003 passed in Exn 5/03. The petitioners are judgment debtors and respondents are decree holders who filed Exn 5/2003 for executing the decree for permanent injunction granted in O S 92/93 on the file of Civil Judge (Jr Dn), Malur.

(2.) ACCORDING to the petitioners, they have preferred an appeal in R A 206/2002 before the Principal Civil Judge (Sr Dn), Kolar. The decree, holders having filed execution of the decree inter alia made an application, I A I under order XXI Rule 32 (1) and (5) read with sec 151, CPC seeking police protection in respect of the suit schedule property. The Trail Court has allowed the request. Being aggrieved by the said order, this revision petition is filed.

(3.) I have heard the learned counsel of the parties.