LAWS(KAR)-2024-8-53

SARAVANA G. Vs. D.RAJU

Decided On August 23, 2024
Saravana G. Appellant
V/S
D.Raju Respondents

JUDGEMENT

(1.) Heard Sri.Shankarappa, V, learned counsel for the appellants and Sri.Vinod Kumar B.N learned counsel for the respondent.

(2.) The present appeal is filed by the Objector, by name Sri.Saravana.G, son of Sri.Gunashekhar who had filed an application under Order XXI Rules 97, 101 and 103 r/w Sec. 151 of C.P.C. vide I.A.No.9 in Execution Case No.1685/2003 which came to be dismissed after a thorough enquiry by order dtd. 6/12/2022.

(3.) The facts in brief which are utmost necessary for disposal of the present appeal are as under;