RAGHAVENDRA Vs. CHANDRASHEKAR REDDY

JUDGEMENT

(1.) Heard the learned Senior Counsel appearing for the petitioner. Though the respondent is represented through counsel, the learned counsel for the respondent did not choose to appear before this Court and this had earlier made it clear that if the learned counsel for the respondent does not appear on the next date of hearing, the matter will be heard in his absence.

(2.) This petition is filed challenging the judgment and decree dtd. 22/9/2018, passed in Ex.P.No.25075/2017, on the file of the XXVI Additional City Civil and Sessions Judge at Mayohall Unit, Bangalore, dismissing the execution petition and upholding the objections filed by the judgment debtor.

(3.) The main contention of the petitioner before this Court is that the decree holder had filed the execution petition for the relief of attachment and sale of movable of the judgment debtor and possession of the petition schedule premises and for warrant against the judgment debtor for revocation of the registered Will dtd. 15/8/2018 and for executing the gift deed in favour of the decree holder in respect of item No.2 of the schedule property/petition schedule premises and in default by the judgment debtor, for appointment of Court Commissioner to execute the necessary documents as per the compromise decree dtd. 2/11/2012 entered in O.S.No.25782/2010.