RAMPRASAD CHOURASIA Vs. PREMCHAND CHOURASIA

JUDGEMENT

(1.) HEARD.

(2.) THIS revision is directed against the order dated 21-9-2000, passed by II ADJ, Satna in execution case No. 1/93.

(3.) IN F. A. No. 105/66 Premchand v. Smt. Saraswatibai a compromise decree (Annexure A-2) was passed by this Court. As per this decree, Late Saraswatibai was made entitled to remain in possession of the three houses subject to the following conditions :-