BALKISHAN DASS Vs. CHUNNI LAL RAM NARAIN

JUDGEMENT

(1.) PETITIONER (DH) is aggrieved by an order dated 27.11.1999 passed by the Executing Court holding that execution proceedings had to be dropped as claim of the decree holder stood satisfied.

(2.) FACTS have been correctly noted in the impugned order. I cull out the relevant facts from the same.

(3.) ON 27.2.1996 orders were passed that the decree stands since term of recall was not complied with. Sum of Rs. 30,000/ - secured by the bank guarantee was directed to be released to the petitioner.