NANARAO Vs. PRAHALLAD AND ORS.

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the respondents.

(2.) The petitioner is the decree -holder and the respondents are the Judgment Debtors in Execution Case No. 88/2009 on the file of the Principal Senior Civil Judge, Hubli.

(3.) On perusal of the records it is clear that, by virtue of the compromise entered into between the parties in RFA No. 971/2004, the parties have put the said compromise decree for Final Decree Proceedings in FDP No. 2/2005 and in accordance with the same, a Final Decree was drawn and afterwards, execution petition was filed in E.P. No. 88/2009 for apportionment of the properties by meets and bounds in accordance with the compromise decree. The Executing Court has appointed a Commissioner for the purpose of measurement and apportionment of the properties as per the decree and the Commissioner has submitted a report, which was objected by the Decree -Holder on several grounds.