JASWANT SINGH. Vs. DEVANAND

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India assails the inter alia order dated 12.10.2012 passed in 80A/91x12/Execution by Civil Judge, Class -I, Mehgaon, District Bhind, whereby an application preferred by the petitioner/judgment debtor seeking rejection of execution proceedings on the ground of the same being barred by limitation, has been rejected.

(2.) LEARNED counsel for the petitioner is heard on the question of admission.

(3.) A perusal of the impugned order indicates that the judgment and decree in question was passed on 05.12.1994 in Civil Suit No.80A/1991 after the matter was settled between the rival parties. The decree so arrived at on the basis of the settlement was that the suit property shall not be alienated except after obtaining consent of the defendant no.1/plaintiff and defendants no.2 and 3.