S RAJANNA Vs. S LINGARAJE URA

JUDGEMENT

(1.) THE writ petition is filed challenging the order dated 21. 7. 2007 issuing the warrant of arrest against the petitioner in Execution Case No. 31/1999.

(2.) THE facts relevant for the purpose of this petition arise is as under: the respondent filed O. S. No. 6905/1989 and obtained a decree for money. He sought the execution in Execution Case No. 31/1999 and during the pendency of the Execution proceedings, some part payment was made by the petitioner. On 21. 7. 2007 the respondent received Rs. 3,000/- and the Trial Court issued the arrest warrant stating that the decreetal amount has not been fully satisfied. The said order is challenged before this Court.

(3.) I have heard the learned Counsel for the petitioner and also the respondent.