S SHOBHA; S J RAJALAKSHMI Vs. MAHARAJA NADAR; RAJESH KUMAR, MAJOR; INSPECTOR OF POLICE; COMMISSIONER AND OTHER

JUDGEMENT

(1.) Petitioners have filed this petition under Articles 226 and 227 of the Constitution of India read with Section 482, Cr.P.C. requesting the court to grant the following reliefs as found in pages 16 and 17 of the petition:

(2.) Heard the learned counsel for the parties. Perused records.

(3.) The main grievance of the petitioners who are judgment debtors in execution proceedings ion Exn.P.1458/07 which was pending on the file of 15th Additional City Civil Judge, Bengaluru, is that the decree holders have taken possession of more extent than the one found in the judgment and decree passed in O.S.5009/01. According to them, they (decree holders) have taken over possession of the remaining portion in the northern side of the building also. Hence they have requested to set aside the order passed on 8.9.2009 in Exn.P.1458/07.