VIJAYASHREE MARKETERS CHALLAKERE CHITRADURGA DISTRICT AND OTHERS Vs. KARNATAKA STATE FINANCIAL CORPORATION BANGALORE

JUDGEMENT

(1.) THESE writ petitions are filed calling in question the order dated 18-4-2009 in Execution No. 22 of 2006 passed by the District Judge at Chitradurga issuing sale warrant in respect of B and C Schedule properties.

(2.) IN Misc. No. 30-of 1996, the respondent secured a decree against the petitioners for recovery of money. Since the petitioners failed to pay the decretal amount the respondent initiated execution proceedings in Execution No. 22 of 2006 on the file of District Judge, Chitradurga. The petitioners entered appearance before the Executing Court and filed objections opposing the execution proceedings. The Executing Court vide order dated 13-7-2007 rejected the objections filed by the petitioners.- This order of the Trial Court had become final. Thereafter the Executing Court verified the affidavit filed by the respondent with regard to the identity details of the property to be sold and under the impugned order issued the sale warrant. Aggrieved by this order of the Executing Court, the petitioners are before this Court.