CHHOTE LAL Vs. GULAB SINGH

JUDGEMENT

(1.) THE petitioners have filed this petition under Article 227 of Constitution of India assailing the interlocutory order dated 04.08.2014 Annexure P -1 passed in case No. 4 -A/1997/execution by Civil Judge, Class -I, Raghogarh, Dist. Guna, whereby an application under section 151 of CPC preferred on behalf of judgment debtors /petitioners herein objecting to the maintainability of pending execution proceedings on the ground of decree holders having not filed original decree of the trial court dated 23.11.1998 has been rejected.

(2.) LEARNED counsel for the petitioners/judgment debtors is heard on the question of admission.

(3.) LEARNED counsel for the petitioners/judgment debtors primarily contends that by way of an application under section 151 of CPC his client objected to the maintainability of the execution proceedings in the absence of decree holders having filed certified copy of the decree passed by the trial court.