JESARAJ GHASIMAL BETAL Vs. AHAMMAD HUSSEIN

JUDGEMENT

(1.) Both the advocates submitted that the revision itself may be heard finally on merits. Accordingly, arguments are heard and the revision is disposed of finally.

(2.) This is a revision against the judgement and decree dt. 25-6-1986 passed by the Civil Judge, Gadag, in R.A. No. 30 of 1986, setting aside the order dt. 5-6-1986 passed by the Munsiff, Gadag, in Ex. C.98 of 1986, rejecting I.A. 1 filed by respondents 1 and 2 under O.21, R.97 of the Civil P.C.

(3.) The present decree-holder, after a long drawn battle, obtained an order of eviction against respondent-3 Abdul Razak. Thereafter, the decree-holder, after the expiry of the time given to respondent 3, tenant to vacate, sued out execution in Execution Case No. 98 of 1986 for delivery of possession.