BABI DSOUZA Vs. SYNDICATE BANK

JUDGEMENT

(1.) This is a second Judgment - Debtors's revision against the order dated 15-7-1983 passed by the Civil Judge, Udupi, in execution case No. 45/83 over-ruling the objections of the second J. Dr.

(2.) The Decree-Holder sued out the execution to recover the money from J. Dr. 2-revision petitioner, by attachment and sale of the occupancy rights conferred on the second J. Dr. by the Land Tribunal.

(3.) J. Dr-2 resisted the petition contending that the occupancy rights conferred on him cannot be sold at all as per Section 61 of the Land Reforms Act. The Trial Court over-ruled the objections of J Dr. 2-revision petitioner. Hence, the revision.