MANMATHA RAO Vs. M K AHUJA

JUDGEMENT

(1.) The learned counsel for the revision petitioner-2nd judgment debtor is present. The learned counsel for respondent-decree holder is absent.

(2.) In this revision petition the 2nd judgment debtor has challenged the order passed by the learned Small Cause Judge in Execution Case No. 2112 of 1995 on 10-4-1995 ordering attachment of salary of the petitioner-2nd judgment debtor.

(3.) It is clear that the decree against the revision petitioner was passed on 22-7-1991. The execution has been levied on 9-3-1995 i.e., more than two years after the decree was passed.