LAWS(KAR)-1985-7-59

MUNIVENKATAPPA Vs. VYSYA BANK LTD

Decided On July 31, 1985
MUNIVENKATAPPA Appellant
V/S
VYSYA BANK LTD. Respondents

JUDGEMENT

(1.) This is a revision by judgment debtor-1 against the order dated 20-11-1982 passed by the Civil Judge, Chickballapur, in Ex. Case No. 34/1980 dismissing I.A. No. 3 filed by the 1st judgment debtor under Order 21 Rule 90 C.P.C.

(2.) The decree holder-Bank sued out execution to recover the money and brought the property of judgment-debtor-1 to sale. The said sale was conducted on 13-4-1981. The final bid of the decree holder was accepted before the Court on 1-6-1981. On 1-6-1981 the matter was adjourned to 2-7-1981 for confirmation of sale. On 25-6-1981 judgment debtor-1 filed an application I.A. No. 3 under Order 21 Rule 90 C.P.C.

(3.) The decree holder raised a contention amongst others that the Petition was barred by limitation.