A. G. NANJEGOWDA Vs. PUTTALAKSHMAMMA

JUDGEMENT

(1.) This Revision Petition has been preferred against the order dated 11.01.2016 passed by the Court below closing/dismissing the Execution petition No.37/2010 filed by the petitioner/Decree holder.

(2.) As stated above, the petitioner was the decree holder in the said execution proceedings and the respondents herein were the judgment debtors. Before this Court, the respondents having been served with notice of this Revision petition have received service and not chosen to appear and remained unrepresented.

(3.) Lower court records have been received.