BASHIR AHMAD Vs. MENHDI HASAN

JUDGEMENT

(1.) THIS revision arises in the following circumstances,

(2.) BASHIR Ahmad, the present revisionist had filed a suit against the present opposite parties being Suit No.228 of 1971 in the Court of Munsif, Gonda. That suit was decreed by the Court of II Addl. Munsif, Gonda, on 9 -12 -1972. The reliefs sought for in the plaint and allowed by the court were as follows : -

(3.) IN the result, the petition is allowed in part. The order of the court below is modified to the extent that the execution petition filed by the decree -holder for enforcing reliefs (a) and (c) only is within time. No order as to costs. Petition partly allowed.