P SURENDRA Vs. HUMMEERA BANU

JUDGEMENT

(1.) The learned counsel for revision petitioner is present. Learned counsel for the respondent had filed the caveat. Heard. Admitted.

(2.) In this revision petition the petitioner who is not a party to the eviction decree in HRC proceedings which is being executed in Execution Case No. 4 of 1995 on the file of the Court of Munsiff & JMFC., Gundlupet has challenged the order passed by the learned Munsiff dismissing IA No. VIII filed under Order 21, Rule 29 read with Section 151, CPC by the revision petitioner-applicant, praying that the proceedings in Execution Case No. 4 of 1995 arising out of eviction order between the decree-holder in Execution Case No. 4 of 1995 and the judgment debtor be stayed pending disposal of Original Suit No! 1 of 1995 on the file of the. Civil Judge, Nanjangud. The learned Munsiff rejected IA No.VIII filed by the present applicant.

(3.) The revision petitioner-applicant is not a party to the HRC decree which is being executed in Execution 4 of 1995.