THAMMANNA Vs. NASREEN ASIF

JUDGEMENT

(1.) THESE writ petitions by the objector are directed against the order dated 11.08.2014 passed by the Executing Court in Ex. Case No. 922/2014. By the impugned order, the Executing Court has dismissed the application filed by the petitioner under Order 21 Rules 97 & 98 r/w Section 151 of the CPC with costs of Rs. 5,000/ -.

(2.) I have heard Sri Padmanabha Mahale, learned Senior Counsel appearing for the petitioner and perused the impugned order.

(3.) AS could be seen from the impugned order, the eviction order dated 1.3.2014 passed in HRC No. 174/2013 was put to execution in Ex. Case No. 922/2014. The aforesaid eviction order was obtained against respondent No. 2 (JDR) who is admittedly a former Member of Parliament. He appeared before the trial court and was represented by an Advocate. It is stated that he had also filed objections to the eviction petition.