E M THAJULHUDA Vs. RAFIADUL ARABIA

JUDGEMENT

(1.) HEARD the learned counsel appearing for the revision petitioners.

(2.) THE grievance of the revision petitioners is that the revision petitioners/plaintiffs in O.S.No,37 of 1984 have obtained a decree as early as in the year 1986 which was confirmed in the first appeal in the year 1988 and the same was also confirmed in the second appeal in the year 2000,but unfortunately, the plaintiffs could not realise the fruits of the decree yet. To execute the decree in O.S.No,37 of 1984, the petitioners/plaintiffs have filed E.P.No,75 of 2002 but the same is still pending before the execution Court, for the reasons best known to the Execution Court. THE adjudication paper in E.P.No,75 of 2002 in O.S.No,37 of 1984 shows that the Execution Court is keeping the execution petition for the past seven years without passing final order in the execution petition, giving unnecessary adjournments.