HONNAPPA Vs. K V THIMMAPPA

JUDGEMENT

(1.) Heard Sri M. Shivaprakash, learned counsel for the appellants and Sri Chandran S. Rao, learned counsel for respondent No.1.

(2.) The present appeal is filed challenging the validity of the order passed by the learned XIV Additional City Civil Judge in execution No.929/2001 which is filed to execute the decree passed in O.S.No.1808/1984 dismissing the application filed under Order 21 Rule 97 of Code Civil Procedure dtd. 12/10/2007.

(3.) Parties are referred to as decree holder, judgment debtor and applicant as per their original ranking in the Trial Court.