CHIRANJEE LAL Vs. SUNITA

JUDGEMENT

(1.) The challenge by means of this petition under Article 227 of the Constitution of India is to the order of the executing court dated 7.6.2013 which has dismissed an application filed by the petitioner/decreeholder/ plaintiff for review of the order dated 30.4.2012. The order dated 30.4.2012 reads as under:-

(2.) The subject suit for possession filed by the petitioner/plaintiff/decreeholder was decreed and the operative portion of the judgment dated 10.5.2011 reads as under:-

(3.) It is clear from the operative portion of the judgment decreeing the suit that the petitioner/decree-holder therefore is only entitled to portion marked CHGJ shown in red in the plan Ex.PW1/1 and nothing further.