RAMCHANDRA KRISHNAJI KHARAT Vs. BALASAHEB VISHNU KHARAT

JUDGEMENT

(1.) Challenge in this writ petition is to the orders passed by the Executing Court dtd. 15/4/2023 directing delivery of possession and rejection of objection raised by the petitioner under Sec. 47 of the Code of Civil Procedure, 1908.

(2.) It appears that respondent/decree holder filed Special Civil Suit No.1266 of 2006 before the Civil Court. The Trial Court by judgment and order dtd. 8/1/2008 passed decree of possession. The Civil Appeal No.126 of 2008 filed by the petitioner was dismissed by the Appellate Court on 16/12/2010.

(3.) This Court dismissed Second Appeal No.584 of 2012 arising out of Civil Appeal No.126 of 2008 on 27/1/2014.