RAMESH CHAND Vs. ATTAR SINGH

JUDGEMENT

(1.) CMs No.23666/2015 (of appellant for execution of decree against LR of JD) & 23667/2015 (of appellant u/O XXI R-54 CPC)

(2.) These applications have been filed stating that the respondent / defendant / judgment debtor (JD) has died before the decree could be executed and seeking to execute the decree against the legal heirs of the respondent / defendant / JD.

(3.) It has at the outset been enquired from the counsel for the appellant / applicant, as to how these applications lie before this Court, inasmuch as in my experience of the practice prevalent is of execution against legal heirs of JD being filed and entertained without making a separate application seeking permission therefor.