SURESH KUMAR Vs. SRIRAM TRANSPORT FINANCE CO. LTD

JUDGEMENT

(1.) Mr.Rajashekar S., learned counsel for the petitioners. Mr.M.J.Alva, learned counsel for the respondent. The writ petitions are admitted for hearing. With consent of the parties, the same are heard finally.

(2.) In these petitions under Articles 226 and 227 of the Constitution of India, the petitioners have assailed the validity of the order dated 17.01.2019 passed by the III Additional District and Sessions Judge, D.K., Mangalore, by which objection filed by the petitioners to the execution proceedings initiated by the respondent has been rejected.

(3.) Facts leading to filing of this petition lies in a narrow compass.