AMRUTHRAO VEERANNA Vs. MARGADARSI CHITS

JUDGEMENT

(1.) Though the matter is coming up for orders, with the consent of the learned counsel on both sides the matter is take up for final disposal.

(2.) Respondent No.9 is not served with the notice. However, learned counsels on both the sides admit that respondent No.9 is not the contesting party in the matter and no relief is claimed against respondent No.9 in this appeal.

(3.) The appellants herein filed an application IA.No.7 in Execution Petition No.546/2021 before the learned I Addl. Senior Civil Judge at Kalaburagi, under Order XXI Rule 58, 69 and 97 of CPC. The appellants are aggrieved of the impugned order passed by the executing Court rejecting the application.