(1.) though the matter is listed for orders, by consent of both the counsel, the matter is taken up for final hearing. 1. The petitioners in this revision petition are the legal represents tives of the judgment-debtor in execution application No. 134 of 1991 on the file of the learned munsiff, k.g.f. they have assailed the order dated 24-4-1993 passed by the learned munsiff, k.g.f. in execution case No. 134/91 overruling their objections and ordering issue of delivery warrant in respect of the execution schedule property.
(2.) that, for the sake of convenience, the parties hereto arc referred to with reference to their position in the execution application. The petitioners are the judgment-debtors and the respondent is the decree-holder,
(3.) the question in controversy in this petition is