ANJALINA DSOUZA Vs. LAXMI VILAS BANK LTD

JUDGEMENT

(1.) By order dated 18-2-1994 this revision petition was admitted as it was felt that the matter requires consideration and directed to be posted for final hearing on 8-3-1994. The question of 'very maintainability' of the revision petition has been kept alive at the request of the learned counsel for respondent-1.

(2.) When the petition was taken up for hearing, the learned counsel for respondent-1 raised a preliminary objection as to the maintainability of the revision petition, and requested the court to decide the question of maintainability of the petition first, before hearing on merits. Sri Manjunath, the learned counsel appearing for the petitioner, has no objections for deciding the question of maintainability of the revision petition first. Accordingly, the petition was first heard on the question of maintainability by postponing the hearing on merits to a future date, if the petition is held to be maintainable.

(3.) That, having been aggrieved by the order dated 10-2-1994, passed by the learned XV Additional City Civil Judge, Bangalore, dismissing her application, I.A. No. II, filed under, Order XXI, Rule 90, C.P.C. the first judgment-debtor in Ex. Case No. 430/ 89 has presented this petition.