M S KHALID Vs. K R RANGASWAMY

JUDGEMENT

(1.) THIS is a very peculiar revision petition which is directed against the order dated 28-5 -2002 passed on a memo which had been numbered as R. A. 21/01 on the file of the Court of the Civil Judge (Sr. Dn.), Madikeri. By the impugned order, the learned Civil Judge had directed that the appeal shall be registered as Execution appeal instead of as R. A. 21/01 inasmuch as the appeal arises out of Ex. Case No. 125/ 95 on the file of the Prl. Civil Judge (Jr. Dn.), madikeri.

(2.) IT is on this controversy as to whether the said appeal should be designated as a regular Appeal or as an Execution Appeal, the present revision petition is preferred.

(3.) I have heard Sri Abdulla, learned counsel for the petitioners and Sri. Gaurishankar, learned Counsellor first respondent.