BAWAN RAM Vs. KUNJ BEHARI LAL

JUDGEMENT

(1.) I have heard learned counsel for the applicants in this revision by which the applicants challenge an order of an execution court dismissing an objection filed under Order XXI, Rule 90, C. P. C. because of the failure of the applicants to furnish security within time. The newly substituted proviso to Order XXI, Rule 90, C. P. C. by this Court lays down inter alia that

(2.) THERE is no force in this revision. It is dismissed with costs.