RAJINDER KAUR BEDI Vs. GURDIAL SINGH BEDI

JUDGEMENT

(1.) By this revision petition, the petitioners seek to revise the order dated 28.3.1990, which has been passed by Shri Ravi Kumar, Additional District Judge, Delhi in Suit No. 111 of 1988.

(2.) I find from the papers that have been filed in this case, that there is a previous history. The Supreme Court had, vide its order dated 24.9.1985, stated as follow :-

(3.) The Supreme Court concluded by that order a suit for specific performance which had been decreed by this Court. The suit had been decreed in favour of Ram Prakash, respondent No. 2, and it was Ram Prakash who was ordered to be put in possession of the property in suit.