V S DASA REDDY Vs. SRI VIVEK MEHRA

JUDGEMENT

(1.) THIS revision under Section 115 of the Code of Civil Procedure, 1908 is directed against the order dated 12-09- 2007 in Execution Petition No. 1355/1997 on the file of 12th Addl. Judge, Court of Small Causes, Bangalore, allowing the application filed under Section 151 C. P.C. filed by the respondent No.2 and rejecting the memo file by the petitioner herein, thereby permitting the respondent No.2 to withdraw Rs.1,50,550/- and allowing the petitioner to withdraw Rs.24,450/-.

(2.) HEARD the learned Counsel for both sides.

(3.) AFTER considering the grounds urged by the petitioner and the respondent No.2 - bank the Trial Court by its order on 06-08-1997 directed the petitioner decree holder to keep the movable properties in his custody till the Judgment debtor claims the same and at the same time dismissed the application filed by the respondent No.2 - bank and closed the Execution Petition No. 1355/1997 as fully satisfied.