RAGHU RAJ SINGH Vs. GHANSHYAM DAS

JUDGEMENT

(1.) Heard Sri. V.S. Chaudhary, learned counsel for the revisionists, Sri. A.K. Sachan, and Sri. P.K.S. Paliwal, learned counsel for the respondents.

(2.) This revision under Section 115 of Civil Procedure Code has come up for admission today. This revision is pending for admission since 6th July, 2009.

(3.) The revisionist has assailed the order dated 28.11.2008 passed by the learned Special Judge (SC/ST)/Additional District Judge, Gautam Budh Nagar in execution case No. 24 of 1997. The revisionist claims himself to be son of the decree holder Late Sri. Raghu Raj Singh who had sought recovery of the land acquisition compensation granted by the competent court. The land acquisition execution case Raghu Raj Singh v. State of U.P. was pending disposal before the execution court. One Sri. Ghanshyam Das who has claimed himself to be transferee of execution of decree on behalf of Late Raghu Raj Singh. The name of Sri. Ghanshyam Das was substituted in place of Late Raghu Raj Singh as he had claimed himself to be a transferee seeking execution of decree on behalf of Late Raghu Raj Singh. According to him he had acquired an actionable claim. The executing court had rejected the application submitted by the revisionist seeking induction in the execution proceedings by writing a detailed order.