SIDDHARTH Vs. LT COL M S BAIDWAN (RETD)

JUDGEMENT

(1.) THIS is a revision against the order dated 04.03.2014, passed by the Vth Additional District Judge, Dehradun, dismissing the application of the revisionist under Order 21 Rule 97 of the Code of Civil Procedure.

(2.) AN application under Order 21 Rule 97 of the Code of Civil Procedure can be filed by a decree -holder, in case he is being obstructed by any person in the course of execution of a decree. Order 21 Rule 97 of the Code of Civil Procedure reads as under: -

(3.) THE facts of the case are that an Original Suit bearing No.10 of 2000, was filed before the Judge, Small Cause Court, Dehradun by the respondents/landlords against one Ms Neelima, the tenant in the premises in dispute. The suit was decreed exparte on 18th November, 2002, in favour of the respondents/landlords. According to the present revisionist, defendant Neelima in Suit No.10 of 2000 who is known by different names, such as, Neelima, Seema Gosain, Seema Sandhu, Savita, Navjot etc.