REGENT COMPUTRONICS PVT. LTD.

Lingarajaiah Appellant

V/S

H.N. Jambappa Respondents

Referred Judgements :-

GANPAT SINGH VS. KAILASH SHANKAR [REFERRED TO]
GANPAT SINGH VS. KAILASH SHANKAR [REFERRED TO]
PATTAM KHADER KHAN VS. PATTAM SARDAR KHAN [REFERRED TO]
RATAN BAPU PATIL VS. DODHU [REFERRED TO]
BALAKRISHNAN VS. MALAIYANDI KONAR [REFERRED TO]
SASHI BHUSAN MITRA VS. RAMLAL MITRA [REFERRED TO]
KAMAKSHI AMMAL VS. ARUKKANI AMMAL [REFERRED TO]
NARAYANA PILLAI KRISHNA PILLAI VS. DAMODARAN PILLAI VELAYUDHAN PILLAI [REFERRED TO]
PANDURANGAN VS. DASU REDDY [REFERRED TO]

JUDGEMENT

(1.) Decree holder in execution petition No.181/1998 had filed I.A.No.15 under Order 21 Rule 95 read with Section 151 CPC seeking delivery of possession of schedule property which came to be dismissed by I Addl.Civil Judge (Sr.Dn) & CJM, Shimoga by order dated 08.06.2010 and same is sought for being revised in this revision petition.

(2.) I have heard the arguments of Sri M.Rudraiah, learned Advocate appearing for petitioner Decree Holder and Sri Prithvi Wodeyar, learned Advocate appearing for respondent Judgment Debtor. Parties are referred to as per their rank in Executing Court.

(3.) Facts in brief leading to the filing of this revision petition are as under:

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LINGARAJAIAH Vs. H.N. JAMBAPPA

Referred Judgements :-

JUDGEMENT

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