JETPUT NAVAGADH MUNICIPALITY Vs. JANAMBEN KARIMBHAI UMARBHAI RAHAMANBHAI

JUDGEMENT

(1.) The present Civil Revision Applications under Sec. 115 of the Code of Civil Procedure, 1908 (for short " the CPC ") are filed challenging the order dtd. 24/12/2024 passed by the Principal Senior Civil Judge Jetpur in Regular Execution Petition No.49 of 1999 and Regular Execution Petition No.53 of 1999.

(2.) For the sake of brevity and convenience, the parties are referred to at their original status as that in the Regular Execution Petition No.49 of 1999.

(3.) The judgment and decree passed in Civil Suit No.545 of 1993 and Civil Suit No.549 of 1993 was challenged by the petitioner herein by way of filing Regular Civil Suit No.129 of 2000 and Regular Civil Suit No.132 of 2000 and the Execution Petition with respect to the judgment and decree in Civil Suit No.545 of 1993 and Civil Suit No.549 of 1993 is by way of Regular Execution Petition No.49 of 1999 and Regular Execution Petition No.53 of 1999.