UTTAM MURARI KADAM Vs. HAJIRA BEGUM NISAR

JUDGEMENT

(1.) The above Second Appeals arise out of the Judgment and Orders all dated 29 3 2011 passed by the Learned Ad hoc District Judge 1, Thane, by which, the Appeals being Civil Appeal Nos.6, 7 and 8 of 2010 came to be dismissed. Though the orders are separate, they are based virtually on the same set of facts.

(2.) Shorn of unnecessary details, the few facts necessary to be cited for adjudication of the above Appeals can be stated thus: The Appellants in Second Appeal No.374 of 2011 and the Appellants in the companion Appeals are obstructionists in the execution proceedings launched by the Respondent Nos.1 to 3 herein.

(3.) Aggrieved by the said Order dated 14 9 2009 passed by the Executing Court rejecting their applications, the Appellants had filed Writ Petitions. It is not necessary to advert to the said intervening facts.