NAGARAJU Vs. SHIVALINGEGOWDA

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 28/11/2022 passed in Ex.No.23/2022 on the file of the Senior Civil Judge & JMFC, Kanakapura, whereby the application filed by the petitioner under Order 21 Rule 90, 91 and 92 r/w 151 CPC and application under Order 21 Rule 29 CPC were rejected by the trial Court on the ground that the Execution Proceedings were disposed of.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondents and perused the material on record.

(3.) The material on record discloses that respondent No.1 - decree holder instituted the aforesaid Execution proceedings against respondent No.2 - judgment debtor to execute the Compromise Decree dtd. 15/9/2016 passed in O.S.No.196/2016.