STATE OF UTTARANCHAL Vs. AMANULLAH KHAN & OTHERS

JUDGEMENT

(1.) THE present revision has been filed against the order dated 29.11.2001 passed by the Additional District Judge, Roorkee. The facts giving rise to the present re­vision are that execution proceedings in pursuance of Acquisition Case No. 202 of 1989 were initiated by the decree holder for the recovery of a sum of 19,00,665.10 along with 15% interest.

(2.) THE execution was registered on 1.12.1998. The objections were filed stating therein that no decreetal amount is due and instead of that he is entitled to get a sum of Rs. 6,27,853.09 from the decreeholder and as such the ex­ecution application is liable to be dis­missed.

(3.) 1 have heard the learned coun­sel for the revisionist Sri B.S. Verma and learned counsel for the respondent Sri Alok Singh at great length.