SOBHAGYA ADVERTISING SERVICE Vs. SARASWATI DEVI

JUDGEMENT

(1.) ADMIT

(2.) On the request of the parties arguments were heard for final disposal of the case.

(3.) The learned Additional District Judge in an execution proceeding of a money decree directed the petitioner (judgment debtor) by an order dated 2.2.2001 to deposit the decretal amount. In compliance the petitioner deposited a sum of Rs.8,65,165.75 in the court. On an objection raised by the decree holder that full amount of the decree has not been deposited by the judgment debtor, the executing court by order dated 30.3.2001 directed the petitioner to deposit a further sum of Rs.2,55,079.80 which was deficient. The petitioner is aggrieved by this order and has filed the present petition civil revision.