- (1.) THE second judgment debtor in Execution case No. 24/1994 on the file of the Civil Judge, at Puttur has preferred the above Civil revision Petition challenging the correctness or otherwise overruling his objections regarding the execution as against him.
(2.) IT is contended that the petitioner herein is only the surety and when the execution was not pressed against the principal debtor, the surety alone cannot be proceeded with, the view of the court below that the decree holder is entitled to proceed against any of the judgment debtors is not correct and the dictum of this Court in air. 1985 Kar. 225 has not been followed.
(3.) HEARD the respective Counsel.;