RUDRAGOUDA LINGAPPA PATIL Vs. SANJAYKUMAR KANTILAL OSWAI

JUDGEMENT

(1.) This writ petition is by the petitioner in Execution Case No.55/2010 on the file of the Court of Civil Judge (Sr.Dn.), Muddebihal who has sought for execution of the judgment and decree passed in O.S.No.19/1969.

(2.) In Annexure-'A' execution case had been renumbered and initially it had been registered as Execution Case No.32/1974 for the execution of the preliminary decree passed in O.S.No.19/1969.

(3.) The respondent claims to be a purchaser of one of the suit properties, having purchased it from the defendant in the suit the father of the plaintiff in the year 1983. The respondent and his father though were not parties to the proceedings initially, later they have been added in the execution case and came on record.