RAM PRASAD Vs. BHAGWATI BAI

JUDGEMENT

(1.) HEARD on admission.

(2.) ORDER dated 30.4.2007 passed in MJC No. 14/2006 by First Civil Judge, Class -II Khurrai, is being assailed vide this writ petition.

(3.) ALLEGING that the judgment debtor has failed to obey the decree, petitioner filed an application under Order 21 Rule 32 Code of Civil Procedure, 1908 contending that the Judgment Debtor manipulated in getting a notice issued from Municipal Council Bina on 21.7.1995 for demolition of boundary wall. The judgment debtor denied the allegation that they have demolished any house or the wall as alleged. Trial Court framed following issues -