GANGABAI RAMRAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) It is quite often said in matters of execution of decrees that it is easier to succeed in getting a decree in accordance with Law from a Court, but is very difficult to have the decree executed. This is one classic case of such type of vexatious litigation.

(3.) The sequence of events are material and which are as under :-