TEEPUSABI Vs. K RUDRAIAH

JUDGEMENT

(1.) These are two revisions by the legal representative of the judgment-debtor against whom execution petitions were filed for recovery of money.

(2.) Judgment-debtor died during the pendency of the execution. His legal representatives were brought on record. They raised a contention that they are debtors within the meaning of the Karnataka Debt Relief Ordinance of 1979 and Act of 1980. Now the question for consideration is whether such a plea is available to the legal representatives at all.

(3.) A similar question of law came up for discussion before this Court in Civil revision petition 3023 of 1979. This Court held in the said case that it was not open to the legal representatives of the deceased judgment-debtor to raise a plea under the Karnataka Debt Relief Act.