GHANSHYAM Vs. TULSI

JUDGEMENT

(1.) Heard Sri A.K. Shukla, learned counsel appearing for the petitioners and Sri Gautam, learned counsel for the respondents.

(2.) This petition has been filed challenging the order dtd. 27/10/2017 passed Additional Civil Judge, Court No. 3, Gorakhpur rejecting the objections filed by the judgment debtor-petitioners under Sec. 47 C.P.C. (registered as Misc. Case No. 80 of 1980) in execution case No. 158 of 1979 (Ghanshyam and others Vs. Lorik and others) and order dtd. 6/9/2023 passed by Additional District Judge, Court No. 1, Gorakhpur in Civil Revision No. 39 of 2021 rejecting the revision filed by the judgment debtor-petitioners against the order dtd. 27/10/2017.

(3.) Brief facts of the case are that Original Suit No. 149 of 1964 was instituted by the predecessor in interest of the respondents, namely, Tulsi against predecessor in interest of the petitioners, namely, Ghanshyam, Mithai and one Sanwary for the relief that defendants be directed to remove their possession over any dispute shown by letter and shown with red colour situated at Mauja Sonbarsa, Tappa Keotali, Pargana Haveli, District-Gorkahpur and hand over possession to the plaintiffs after demolishing their constructions shown by letter and . During pendency of the suit, original plaintiff Tulsi died and was substituted by his son Hansraj. Hansraj also died during pendency of the suit and was substituted by Lorik son of Hansraj, Smt. Dulari and Smt. Tapesari daughters of Tulsi. Suit No. 149 of 1964 was decreed after contest by judgment and decree dtd. 25/5/1965 directing the defendants to remove constructions shown at letter and existing on the land in the suit and also to deliver the possession over the land in suit within thirty days. Ameen map 23-Ga was made on the part of the decree. Civil Appeal No. 320 of 1965 was filed by Ghanshyam and other defendants in the suit against the judgment and decree dtd. 25/5/1965 which was dismissed by judgment and decree dtd. 3/3/1978 and the decree became final. Lorik one of the decree holders filed Execution Case No. 158 of 1979 for executing the decree dtd. 25/5/1965. The judgment debtor-petitioners filed objection against the execution application Paper No. 4 Ga which was registered as Misc. Case No. 80 of 1980. During pendency of the execution case, decree holders as well as judgment debtors died and were substituted by their heirs. Decree holders also filed objections against the objection filed by the judgment debtor- petitioners under Sec. 47 C.P.C. The executing court by judgment and order dtd. 27/10/2017 dismissed the objections filed by the petitioners under Sec. 47 C.P.C. The order dtd. 27/10/2017 was challenged in revision being Revision No. 39 of 2021 and the same was dismissed by the revisional court by order dtd. 6/9/2023. Hence the present writ petition.