M CHANDRASHEKHAR Vs. T R ASWATHANARAYANA RAO

JUDGEMENT

(1.) THE petitioner, being aggrieved by the order dated 21. 6. 2005 passed in Ex. No. 282/1983 by the I Additional Civil Judge (Jr. Dn)Mysore C/c II Addl. I Civil Judge (Jr. Dn) Mysore, has presented the instant memorandum of Civil Revision Petition.

(2.) THE petitioner herein claiming that he is the Legal representative of Smt. Puttamadamma and Smt. Nanjamma has filed an application before the Execution Court under Section 114 read with 151 of CPC to review the order dated 7. 2. 2005. The said application filed by petitioner had come up for consideration before the Execution Court on 21st June 2005. The execution Court, after hearing both sides and after considering the relevant materials available on file and after affording opportunity to the petitioner has dismissed the same by assigning cogent reasons in paras 9 and 10 of the order, holding that, petitioner has no locus standi to file such an application. In view of rejection of the application filed by petitioner by the Execution Court as stated above, petitioner herein felt necessitated to present the instant revision petition.

(3.) I have heard learned Counsel appearing for petitioner Sri B. S. Nagaraj at considerable length of time.