(1.) Heard Sri Mahavir Singh Tyagi, Counsel for the revisionist and Sri A.K. Sharma, Counsel for the respondent.
(2.) By the present civil revision filed under section 115 of the Code of Civil Procedure the revisionist has prayed for setting aside the order passed by the Addl. District Judge dated 22nd May, 2006 by which the objections under section 47 of the Code of Civil Procedure has been rejected.
(3.) Briefly stated, in pursuance of the decree passed in Original Suit No. 105 of 1996 the respondents have moved an application for execution. The decree passed on 18.11.1996 is quoted below: