NEW INDIA ASSURANCE COMPANY LTD. Vs. RAMVILAS VGAYVARGIYA

JUDGEMENT

(1.) This revision is directed against the order dated 16.9.2003 and order dated 28.10.2003 passed by 10th Additional District Judge, Bhopal in Execution Case No. 142-A of 2000 by which the objections raised by the applicant were turned down and the applicant was directed to pay the remaining decretal amount.

(2.) Facts necessary for the decision of this case are as under :- Respondent Ramvilas filed a civil suit for recovery of certain amount from the applicant. This suit was registered as Civil Suit No.l42-A of 2000 and by judgment and decree dated 18.12.2001, a decree was passed against the applicant in following terms:

(3.) The applicant had not challenged the aforesaid judgment and decree by filing an appeal. The applicant deposited Rs. 3,48,0007- on 17.1.2002 and Rs. 6,000/- on 18.1.2002. Thereafter the applicant deposited cost Rs. 58,356/-on 16.8.2002 which is not in dispute at present.