DEELIP BALASAHEB SHINDE Vs. MADAN BHAUSAHEB SHINDE

JUDGEMENT

(1.) The challenge in this Writ Petition is to the order passed by Civil Judge, Junior Division, Pathri on 5/11/2012, below application Exh.48 in Regular Darkhast No.16/2012 (Old Special Darkhast No.1/2003). By the impugned order, the objection raised by the petitioners to the execution of the decree passed in the Special Civil Suit, No.7/2001, came to be turned down. The petitioners are, therefore, before this Court.

(2.) Facts relevant for deciding this Writ Petition are as follows :

(3.) The respondent No.1 (Decree Holder) put the decree for execution. It is execution proceeding, being Regular Darkhast No.16/2012 (Old Special Darkhast No.1/2003). In the very proceeding, the respondent No.1 made the present petitioners parties as Judgment Debtors No.2 and 3 respectively with the prayers for directing the petitioners to execute the sale deed in favour of respondent No.1 and hand him over the possession of the suit land.