SATYAWATI Vs. RAJINDER SINGH

JUDGEMENT

(1.) Leave granted.

(2.) In relation to the difficulties faced by a decree holder in execution of the decree, in 1872, the Privy Council had observed that "....the difficulties of a litigant in India begin when he has obtained a Decree.... ".

(3.) Even today, in 2013, the position has not been improved and still the decree holder faces the same problem which was being faced in the past. We are concerned with the case of the Appellant-Plaintiff who had succeeded in Civil Appeal No. 89 of 1993 in the Court of District Judge, Faridabad on 19th January, 1996. Decree was drawn in pursuance of the aforestated judgment but till today, the Appellant-Plaintiff is not in a position to get fruits of his success.