PUNJAB NATIONAL BANK Vs. YUNUS KHAN AND ANR.

JUDGEMENT

(1.) This revision is directed against the order dated 30-4-1981 passed by the VIth Additional District Judge, Indore, in Execution Case No. 26/77/80-B.

(2.) The material facts giving rise to this revision are as follows : In a suit filed by the applicant against the non-applicants the trial Court on admission passed a decree against non-applicant No. 1. Thereafter, the trial Court passed a decree against the non-applicant No. 2 to the following effect :

(3.) in the execution application filed by the applicant against the defendants, defendant No. 2 raised an objection that the principal amount has been paid and that he was not liable to pay the interest as the future interest has not been decreed against him. Its objection has been upheld by the Executing Court. Aggrieved by the order of the Executing Court the plaintiff has submitted this revision.