ANNASAHEB RAMACHANDRA PATIL Vs. RAMACHANDRA SATABA MANE WAKEREKAR

JUDGEMENT

(1.) This is a revision by judgment debtor-1 against the order dated 17-1-1983 passed by the Principal Munsiff, Chikodi, in E.P. No. 79 of 1980, over-ruling the objections of the judgment debtors.

(2.) The decree holders obtained a decree against the judgment debtors in the Court of the Civil Judge, Junior Division Kolhapur, in Civil Suit No. 333/68. That decree was transferred to the Court of the Munsiff, Chikodi, for execution in 1980 and it was numbered as E.P. No. 79 of 1980.

(3.) The judgment debtors raised a contention that they were debtors within the meaning of the Karnataka Debt Relief Act, 1980, and that the amount claimed in the execution stood wiped out.