(1.) Courts of law should be careful enough to see through such diabolical plans of the judgment debtor to deny the decree holders the fruits of the decree obtained by them. These type of errors on the part of the judicial forums only encourage frivolous and cantankerous litigations causing law's delay and bringing bad name to the judicial system. (Ravinder Kaur vs. Ashok Kumar, 2004 AIR(SC) 904)
(2.) Above observations made by Supreme Court are fully applicable in this case.
(3.) As per facts of the present case, in 1975 Sh.Sunder Singh, decree holder (respondent No.1 herein) filed a suit for possession by way of mandatory injunction against Shri Murari Lal (since deceased). Decree holder claimed that he is owner of House No. 720-A situated in Ashok Gali, Gandhi Nagar, Delhi, which also included five shops. Out of which, shop no. 1 was rented to Shri Murari Lal at a monthly rent of Rs.45/-. Shop No. 3 was lying vacant.
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