EKNATH WAMAN JADHAV Vs. NAMDEO PANDHARINATH JADHAV

JUDGEMENT

(1.) Rule, with the consent of the parties made returnable forthwith and heard.

(2.) The above Petition takes exception to the Judgment and Order dated 17/3/2011 by which the Executing Court by invoking the power under Order 21 Rule 32 of the Code of Civil Procedure has committed the Petitioner Nos. 1 to 3 to civil prison for three days on deposit of the subsistence allowance by the Decree Holders.

(3.) The facts necessary to be cited for adjudication of the above Petition can be stated thus :