AKBARALI Vs. NEW LAXMI TRANSPORT SERVICE

JUDGEMENT

(1.) THE applicants decree holders have directed this Revision against the order dated 23.6.99 passed by IVth Civil Judge Class II, Indore, in Civil Execution Case No. 758A/85 97. Thereby allowing the application filed by the judgment debtor non applicant u/s. 18(3) of the M.P. Accommodation control Act 1961 (for short 'the Act').

(2.) BRIEFLY stated the facts of the case are that plaintiff applicants have obtained a decree of eviction against the non applicant on the ground of requirement of the suit accommodation for rebuilding u/s 12( 1 )(h) of the Act. In compliance of the said decree, the non applicant judgment debtor reserving his right to reoccupy handed over the possession of the suit accommodation tothe applicants.

(3.) THE Executing Court, on considering the application filed on behalf of the non applicant, allowed the same and ordered for issuance of warrant for restoration of the possession. Aggrieved the applicants have filed this Revision against the impugned order of the Executing Court.