MEENABAI MOHANRAO PATIL Vs. SUDHAKAR RAMRAO BIRAJDAR

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard by consent.

(2.) Petitioner is challenging:-

(3.) The Executing Court held that fresh execution is not barred, as Section 11 of the Code of Civil Procedure, 1908, as it no application to execution proceedings particularly when there was no fresh adjudicable issue between the parties covered by any adjudication done earlier.