SADASHIV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable with forthwith. With consent of the learned counsel for the respective parties, heard finally.

(2.) More than a century and half back, the Privy Council (Speaking through the Right Hon'ble Jems W. Colville, J.) in the General Manager of the Raj Durbungah v. Maharaja Coomer Ramaput Singh (Court of Wards), (1871-72) 14 MOO IA 605 lamented that the difficulties of litigants in India indeed begin when they have obtained a decree. The respondent/decree-holder is going through the same difficulty.

(3.) A sister has been running after the brothers since 1992 for executing her right to share in her parent's property. Her partition suit was decreed in 2006. A First Appeal was dismissed in 2017, and the Second Appeal was dismissed in 2021. After the final adjudication, she filed an execution petition before the Executing Court in 2020.