REGENT COMPUTRONICS PVT. LTD.

K.L. Khurana Appellant

V/S

Suresh Brothers And Ors. Respondents

Referred Judgements :-

BASAPPA V. H.K. SATYANARAYA SETTY [REFERRED TO]
RAJAGOPALA IYER V. RAMACHANDRA IYER [REFERRED TO]
RAM CHAND SPG AND WVG MILLS VS. BIJLI COTTO : MILLS P LTD [REFERRED TO]
RELIABLE WATER SUPPLY SERVICE OF INDIA VS. UNION OF INDIA [REFERRED TO]
GAJADHAR PRASAD VS. BABU BHAKIA RATAN [REFERRED TO]
S A SUNDARARAJAN VS. A P V RAJENDRAN [REFERRED TO]
DESH BANDHU GUPTA VS. N L ANAND AND RAJINDER SINGH [REFERRED TO]
MAHAKAL AUTOMOBILES VS. KISHAN SWAROOP SHARMA [REFERRED TO]
JIWAN DAS VS. NARAIN DAS [REFERRED TO]
A C NAGARAJU VS. N SREENIVASA REDDY [REFERRED TO]
BANGALORE TIMBER INDUSTRIES VS. MADRAS SAPPER EX SERVICEMENS REHABILITATION ASSOCIATION [REFERRED TO]
OM PRAKASH VS. DWARKA PRASAD [REFERRED TO]
ARATI DAW VS. PRADIP ROY CHOWDHURY [REFERRED TO]

JUDGEMENT

(1.) JUDGMENT Debtor being aggrieved by order dated 16.06.2012 passed in Execution No. 220/1999 rejecting his application filed under Section 47 read with Section 151 of CPC has preferred this First Appeal under Chapter VI -I(1)(b) of Karnataka High Court Rules, 1959.

(2.) PARTIES are referred to as per their rank before Executing Court. Facts in brief which has led to filing of this appeal are as under:

(3.) DECREE holder in order to enjoy the fruits of the decree filed execution petition in E.P. No. 220/1999 on 10.02.1999. The immovable property belonging to the judgment debtor was brought for sale in the said execution proceedings. On sale proclamation being issued, spot sale and court sale came to be conducted and sale was confirmed in favour of the auction purchaser namely second respondent in this appeal and Sale certificate also came to be issued in his favour.

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K.L. KHURANA Vs. SURESH BROTHERS AND ORS.

Referred Judgements :-

JUDGEMENT

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