S R VENKATESH BABU Vs. REGISTRAR

JUDGEMENT

(1.) Petitioner being the auction purchaser of a portion of the subject property in Execution Petition No.2420/2002, is knocking at the doors of writ court for assailing the order dated 02.03.2016, a copy whereof is at Annexure J, whereby the learned XIX Addl. City Civil Judge, Bangalore (CCH-18), has refused to direct his Registry to pay him a sum of Rs.22,52,250/- arguably being the loss of interest, which the amount deposited by him had been put into interest earning bank deposit in terms of the direction of the court below.

(2.) The learned Addl. Advocate General Sri.R.Subramanya assisted by learned HCGP Smt.M.Jyothi Bhat having entered appearance for the 1st respondent- Registry of the Court below, resists the Writ Petition by filing the Statement of Objections.

(3.) Brief FACTS OF THE CASE: