SEETHARAMAKRISHNAIAH SETTY Vs. SATYANARAYANA SETTY

JUDGEMENT

(1.) This is a revision by the Legal Representatives (LRs) of the Decree-Holder against the order dated 21-4-83 passed by the Civil Judge, Bellary, in Ex. Petition No. 336/79 closing the execution petition on the ground that it is fully satisfied.

(2.) The deceased Seetharamakrishnaiah Setty and J. Drs. 1 to 4 are brothers. The deceased Decree-Holder instituted O.S. 44/74 against the J.Drs. for recovery of money. The decree was passed for Rs. 27,877-53 along with costs and future interest. The said decree has been put into execution by the L. Rs of the Decree-Holder in the present case.

(3.) Judgment-Debtor 2 (JDr.2) by his counter and JDr. No. 3 by adopting the counter filed by JDr. 2 resisted the execution petition. The Court-below closed the execution by entering full satisfaction. Hence, the revision.