Karnataka High Court
Shri Shivaji Balaram Haibatti vs Shri Avinash Maruti Pawar on 4 December, 2008
Author: N.Kumar
Bench: N.Kumar
iii? Tim mars: mam er:-* Kmmmaiia C3iFZC:§§'T gfg?_ré¢;;ii
AT fiHARWAfi % T
Dated this the 431 day of _[}.::c;7emi:3e;é1;,"2("}i{§8
BEpQRE_ V " ""'
THE HON'B£.E nm.J'.:;:s1*it:mi',
Writ Petition No. 927{5'of2aQ5 ¢m;cpc;%[
Betwéen: I 1 J i V
Shri smvagi Eaiaram Haizgafitiww '
Age 48 years _ V _ -
R/0 Maratha _
Tflakwadi ' . _ .
Bclgaum , ...Petiti<mer
""" - 1 . 7? .(Bf§:i S.hi:_1éé',V Advmaw)
And: _ . _V _ _
Shri Avi12as;'%;L1"'f!;1a111Vflf'V--¥'aA$:af"'
Age: Major "
. . AR'/0 ,_%1§;>.5<)1,V'r»cIg1n:£A .
Be:Iga"um" V' _ ...i9:espondent
V 'V Sri :3 R Gokakar, Advocate)
Patrifion is filed under Arfiicies 226 arié 227 of
~ --« f me Constitution of India, praying to quash the impugnad ordar
" "Vagniit-:r¢;1re--A passed by the Court cf First Additienal Civi} Jndge
'{S2::§n.';, Bclgaum 0:1 IA No.4 in Efixecutiaxn Pefifion N0.
E8/2303 éateé 8-6-2306 being iiiegai and against iaw.
V ;*'B' group this day, the Court made the fzfliowingz
This Writ Pefition coming on 1131' preliminary hearing in
RI/.
2
ORDER
The decree holder has preferred this Writ Petition chaflengmg the order passed on 1.£&.§\Io.4 by the Exeheuting Court refusing to review its eerhler oreier passed on 1.3, accepting two sureties in pursuance of the the appellate Court.
2. In terms of the order passed.' ejpfieflate the judgment debtor ofierefie suI'e'E:i.es' fi1ed afiidavite, produced doeume.n§e----- ug:12_é"'«».efiere€i'Vvf0 as suretiesfor[vtiieedue ef amount deereeé which is the subject The decree hoicier flied his objections te 't1:;e afi'iii.avits filed by the sureties. After Ehe ec$iti.te}:11ii<):1s of both the parfies hwy an order "the Eixeeuting Court accepted the sureties afiii eiieweci' N0. 2. It is 'r}:1erea_fl:er the present appiieatiexzz 'VIu.A.N'0. 4 ffied for reviewing the eaid oléer on the ground that A » Veéieczee holder subsequently came to know that the '~?'deE,;1211:;{ents which the suxeties had pmduced do not confer ""VVVa.'E¥§':se1ute title on the sureties. They have misied the Ceurt and, therefere, the order accepting the szxreijes is to be