DEVANIDHI THIMMAKKA Vs. DODDA THIMMAPPA

JUDGEMENT

(1.) This is a revision by judgment debtors-1, 3 and 5 against the order dated 9-4-1980 passed by the Munsiff, Chitradurga, in Execution Case No. 152 of 1971 allowing I.A.No. 4 and recognising the assignment in favour of respondents 1 to 6.

(2.) The decree holder Sanna Thimmakka had obtained a decree for maintenance against her son Devanidhi Sanaa Thimmappa in O.S.No. 430/51-52. She filed the present execution case No. 152/1971 to recover the arrears of maintenance from the L.Rs. of her son.

(3.) The petitioners in I.A.No. 4 contended that the said decree holder Sanna Thimmakka had assigned the decree in their favour on 16-9-1971 and that thus they should be brought on record.