PURNI DEVI Vs. BABU RAM

JUDGEMENT

(1.) Leave Granted.

(2.) The present appeal arises from the final judgment and order in Civil Revision No.33/2008 dtd. 9/4/2018 of the High Court of Jammu and Kashmir at Jammu, whereby the judgment and order of Munsiff, Hiranagar, in File No. 70/Execution dtd. 28/11/2007 came to be affirmed, wherein the execution application preferred by the Plaintiff herein was dismissed, being barred by limitation.

(3.) The genesis of the case at hand dates back to 1/6/1984, wherein the predecessors in interest of the Appellant (hereinafter "Plaintiff") filed a suit for possession against the Respondents (hereinafter "Defendants") herein. On 10/12/1986, this suit was decreed by learned Munsiff, First Class Hiranagar, in favour of the Plaintiff, and the Defendants were directed to deliver vacant and peaceful possession of the property to the Plaintiff. This decree was challenged by the Respondents before the learned District Judge, Kathua, in First Appeal, which came to be dismissed on 9/2/1990. Thereafter, the Respondents preferred a Second Appeal before the High Court of Jammu and Kashmir which came to be dismissed vide Order dtd. 9/11/2000. No further appeal was preferred. Therefore, the decree of the learned Munsiff Court attained finality on 9/11/2000.