KANHAIYA LAL Vs. DISTRICT JUDGE HARDOI

JUDGEMENT

(1.) Heard.

(2.) This petition has been filed under Article 226 of the Constitution of India challenging the judgment dated 20 May 2019 passed by the Executing Court in Execution Case No.5 of 2017, Bhikhari Lal v. Kanhaiya Lal, and the judgment dated 13.8.2019 passed in Civil Revision No.15 of 2019, by which revision of the petitioner has been dismissed.

(3.) Although a writ petition under Article 226 of the Constitution of India against the judgment orders passed by the Civil Court is not maintainable in view of the judgment of the Supreme Court in the case of Radhey Shyam and anr. vs. Chhabi Nath and ors. (2015) 5 SCC 423. the petition, even if it is treated as one under Article 227 of the writ petition of India, lacks merits and, therefore, is liable to be dismissed for the reasons to be mentioned hereinafter.