RAM NARAYAN BHATTED Vs. VIMALA JHAVAR

JUDGEMENT

(1.) THESE appeals are directed against the orders passed by the learned single Judge in Application Nos.4026 to 4035 and 4701 to 4720 of 1990 in E.P.Nos. 57 to 71 of 1986 in C.S.No.28 of 1975.

(2.) BRIEF facts, which are necessary to dispose of these appeals, are as follows:

(3.) WHEN the matters came up before the learned single Judge. the Court after having taken into consideration all the aspects of the case, came to the conclusion that in the absence of the permission not having been obtained by the plaintiffs/decree holder to take up simultaneous execution, the petitions were not maintainable and set aside the order passed by the Master and allowed the appeals. Aggrieved by the same, the assignee decree holder came on appeal.