(1.) Application filed under Order XXI Rule 97 of the Code of Civil Procedure (CPC), was dismissed by the execution court. The applicant is in appeal. The parties are being referred to as per their status in the appeal.
(2.) On 15/3/2016, the appellant had obtained a money decree against the second respondent, for an amount of ? 50,94,664/- with interest and costs, in OS 932/2015 of the City Civil Court, Bombay.
(3.) On 17/6/2016, the first respondent obtained a money decree against the second respondent, for an amount of ? 3,10,96,011/- with interest, in OS 14/2016 of the Subordinate Judge's Court, Karunagappilly.
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