DR. RAMACHANDRA C Vs. KARNATAKA BANK LIMITED

JUDGEMENT

(1.) Heard the learned senior counsel Sri Rueben Jacob along with Sri Piyush Kumar Jain for the appellants and the learned counsel Sri K.V. Shyamaprasada for respondents No.1 to 4.

(2.) The appeal involves a very short point and is taken up for disposal at the admission stage itself with the consent of the counsels.

(3.) The appellant who is the plaintiff before the Court below had participated in an auction sale conducted by the second respondent and was declared the successful bidder and thereafter, in terms of the conditions of sale, the appellant complied with the conditions of sale, and the possession of the property has been delivered to him and the sale has been completed in his favour.