S B RAJPAL Vs. KAMLA WATI

JUDGEMENT

(1.) This civil revision is directed against the order dated February 7, 1967 of the Additional Senior Subordinate Judge (ii), Delhi, in R.C.A. No. 172 of 1966. The question raised in this Court as we'll as in the two Courts below is whether the application dated May 5, 1965 filed by the respondents for execution of their decree for eviction of the appellant was within time.

(2.) The relevant facts are tabulated below :-

(3.) 16-2-1960-The appellant filed an application, a few days before the expiry of the period of four years under section 47 of the Code of Civil Procedure in the executing Court raising various objections to the executability of the decree for eviction.