BIRMA DEVI Vs. SUBHASH

JUDGEMENT

(1.) Application seeking permission to file the Special Leave Petition is granted.

(2.) Delay condoned.

(3.) This petition arises from the order passed by the High Court of Judicature for Rajasthan, Bench at Jaipur in SB Civil Writ Petition No.4982/2020, by which the High Court allowed the petition filed by the respondents - herein (original plaintiffs and decree holders) and set aside the order passed by the Additional District Judge, Bansur, District Alwar (Rajasthan) in Execution No.06/2018.