SUNIL KUMAR RAJPUT Vs. BHAGWAN DEVI

JUDGEMENT

(1.) THIS appeal has been directed against the impugned judgment and decree dated 20.04.2006 which had allowed the appeal and set aside the order of the executing court dated 30.8.2005. Vide judgment dated 30.8.2005, the objections of Smt. Bhagwan Devi filed in the course of the execution proceedings had been dismissed. The impugned judgment dated 20.04.2006 had allowed the objections of the objector Bhagwan Devi thereby dismissing the execution petition. THIS judgment is now in appeal before this Court.

(2.) BRIEFLY stated the factual matrix is as follows:-

(3.) THIS is a second appeal. After its admission, the following substantial question of law had arisen: "Whether the finding in the impugned judgment dated 20.4.2006 reversing the finding of the Executing Court dated 30.8.2005 are perverse? If so, its effect?"