KEMPANNAGARI SUBBANNA Vs. CHINNAPPA

JUDGEMENT

(1.) This civil revision petition is filed against the docket order dated 8-6-2006 passed in EA No.28 of 1996 in OEP No.49 of 2006 in OS No.71 of 1998 by the Junior Civil Judge, Kuppam, granting Police aid to the decree holder-respondent herein.

(2.) Heard the learned counsel for the parties. Perused the impugned docket order dated 8-6-2006.

(3.) Learned counsel for the petitioner- judgment debtor strenuously contended that before granting Police aid, no notice was issued to the petitioner to put forth his case. Learned counsel also contended that pending execution petition, Police aid ought not to have been granted as the petitioner-judgment debtor would lose his rights of resisting the decree on the basis of the defences available to him under Order 21 CPC. In support of his contention, learned counsel relied on the decision of this Court in Goli Kota Reddy v. Goli Raja Gopala Reddy'.