GAJANAN MAHADEV HEGDE Vs. RAMAKRISHNA JATTI NAIK

JUDGEMENT

(1.) Civil Revision Petition 3818 of 1982 by the decree-holders is directed against the order dated 19-10-1982 passed by the Munsiff, Honavar, in Execution Case No. 4 of 1981 dismissing the same.

(2.) Civil Revision Petition 3832 of 1982 by the decree-holders is directed against the very same common order dated 19-10-1982 passed by the Munsiff, Honavar, in Execution Case No. 40 of 1982 dismissing the same.

(3.) The predecessors of the decree-holders were the owners and the landlords of Revision Survey Nos. 200/1, 200/2, 200/3, 200/4, 201/1, 202/2, and were the mulgenidars of Survey Nos. 214/8A and 214/8B. The deceased judgment-debtor Jatti Naik, Respondent No. 6 Narayan and Respondent No, 7 Devappa were the tenants in respect of the said eight lands.