RAMAGOUDA RUDREGOWDA PATIL Vs. LAGMAVVA

JUDGEMENT

(1.) This is a revision by the defendants against the order dt. 19.1.1979, passed by the Principal District Judge, Belgaum, in Execution Appeal No. 4 of 1977, reversing the order dt. 11.4.1977, passed by the Additional Civil Judge, Chikodi, in D.F. O.S. No. 134 of 1972, dismissing the decree final proceedings.

(2.) The parties have been referred to in the course of this order with reference to their position in O.S. No. 4 of 1924.

(3.) The plaintiffs in O.S. No. 4 of 1924 are the decree-holders. The defendants in the said suit are the judgment-debtors.