RAMKARAN Vs. MANGIBAI AND OTHERS

JUDGEMENT

(1.) Petitioner/decree holder has filed the present petition being aggrieved by the order dated 20.12.2013 passed in MJC No.37/2013 by the Additional District Judge, Kannod, District Dewas.

(2.) Facts of the case as under:

(3.) After the said judgment in favour of the plaintiff he filed execution proceeding before the Civil Judge, Class-II. Kannod. Vide order dated 25.8.2011notice was issued to the judgment debtor/defendants. Vide order dated 18.10.2011 notice was issued to the Patwari for demarcation and possession warrant was issued to the defendants and the case was directed to be fixed on 18.11.2011 for the report of warrant.