RENUKAIAH Vs. NAGENDRAPPA

JUDGEMENT

(1.) THIS revision petition arises from the order dated 18-7-1994 passed in ex. Petition No. 210 of 1993 on the file of the Munsiff, Tarikere, Chikmagalur District. The order reads as under:

(2.) AGGRIEVED from this order, whereby the Execution Court had ordered issuance of arrest warrant against the judgment-debtor, the judgment-debtor has come up in revision under Section 115 of the CPC.

(3.) I have heard Sri K. G. Sadashivaiah, learned Counsel appearing for the revision petitioner. The decree-holder has been though served, he has not put in appearance.