BHUPAT LAL Vs. SMT ITIYA BAI

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) With the consent of parties the matter is heard finally as contesting parties are being represented.

(3.) This petition is filed under Article 227 of the Constitution of India being aggrieved by the order dated 16.8.2017 passed by VI Civil Judge, Class 2, Jabapur in Execution Case No.16A/2016 whereby the executing Court has decided the application under Section 151 of CPC filed by the respondentDecree holder. The Court has directed for appointment of Commissioner for assessment of the share of the applicants Smt. Itiya Bai Sarmanlal, Khandi Lal, Prakash Chand, Shankarlal and Bhola Ram.