DHARAM RAO Vs. SHANKARAPPA

JUDGEMENT

(1.) This is a decree holder's revision against the order dated 12.7.1979 passed by the Additional District Judge, Gulbarga, in Miscellaneous Appeal No. 29 of 1979 confirming the judgment dated 22.10.1975 passed by the Principal Munsiff, Gulbarga, in Misc. Case No. 10 of 1971 setting aside the sale.

(2.) It is undisputed that the decree holder after obtaining the decree sued out the execution and brought the property of the judgment debtor to sale. It is undisputed that the decree holder with the permission of the Court bid the property for Rs. 1,700/-. It is also undisputed that the decree amount is Rs. 600/-.

(3.) The sale was held on 9.1.1970. The amount was deposited on 12.3.1970. The sale was confirmed and the decree holder was put in possession of the property also.