CHIVUKULA RANJITH KUMAR Vs. SANTHILAL NEMICHAND

JUDGEMENT

(1.) Important issues that arise for consideration in these revisions are - (a) the scope and purport of Section 47 of C.P.C. (b) in cases of bank deposits Consequent on the realisation of amount in Court auction; whether the decree- holder is entitled for the proportionate bank interest accrued on such deposit or the amount calculated in accordance with the decree.

(2.) The C.R.P.No. 792/1993 is directed against the orders passed by thelearned I Additional District Munsif, Ongole, in E.A.No. 1020/1992 in E.P. No, 425/80 in O.S.No. 135/1975, dated 16-2-1993.

(3.) The petitioners herein are the L.Rs. of Judgment-Debtor No. 3 in theExecution Petition. They filed an application in E.A.No. 1020/1992 for releasing a cheque in favour of the 4th petitioner for a sum of Rs. 1,44,135-30 ps. Certain relevant facts leading to the filing of the revision petition are set out herein.