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Judgment
Vishwanath, J.—The learned Counsel for Revision petitioner is present. Learned Counsel for the respondent had filed the caveat. Heard. Admitted.
In this Revision Petition the petitioner who is not a party to the eviction decree in H.R.C. proceedings which is being executed in Execution Case No. 4 of 1995 on the file of the Court of Munsiff & JMFC., Gundlupet has challenged the order passed by the learned Munsiff dismissing I.A.No. VIII filed under Order 21 Rule 29 read with Section 151 C.P.C. by the Revision Petitioner-applicant, praying that the proceedings in Ex.No. 4 of 1995 arising out of eviction order between the decree-holder in Ex.No. 4/1995 and the Judgment debtor be stayed pending disposal of Original Suit No. 1 of 1995 on the file of the Civil Judge, Nanjangud. The learned Munsiff rejected I.A.No. VIII filed by the present applicant.
The Revision petitioner-applicant is not a party to the H.R.C. decree which is being executed in Execution No. 4 of 1995.
The learned Munsiff dismissed I.A.No. VIII filed by the Revision petitioner-applicant holding that he has no right to make that prayer in I.A.No. VIII. He has come to the conclusion that the Revision petitioner-applicant has no locus standi to pray that Executions No. 4 of 1995 should be stayed pending disposal of Original Suit No. 1 of 1995 on the fife of the Civil Judge, Nanjangud between the Revision petitioner-applicant and the decree-holder.
As per the application of Order 21 Rule 29 C.P.C. if a suit by a judgment-debtor is pending in a Court against the holder of a decree of that Court the execution of the decree may, under this Rule, be stayed until the disposal of the suit. The Revision petitioner-applicant is not a party to the eviction order which is being executed in Execution Case No. 4 of 1995. Clearly, the provisions of Order 21 Rule 29 C.P.C. are not applicable. The order passed by the learned Munsiff rejecting I.A.No. VIII is unassailable. Hence the Revision Petition is dismissed.
