KAMLA DEVI Vs. OMPRAKASH JAIN

JUDGEMENT

(1.) THIS revision has been preferred against the order dated 25th of October, 1994, passed by VI Civil Judge Class II, Gwalior, rejecting the application of the petitioner for causing interference in the execution proceedings against the judgment -debtors.

(2.) THE petitioner claims to be a third party and was not a party in the regular suit filed by the opposite parties against other defendants.

(3.) THE plaintiff/opposite parties then applied for execution of the decree in the execution proceedings. The present petitioner raised an objection that he was actually in possession of a part of the disputed premises and the decree was not binding upon him and the same cannot be executed resulting in his dispossession.