AVINASH Vs. SAROJ

JUDGEMENT

(1.) Heard.

(2.) Petitioner being one of the decree holder filed the present petition being aggrieved by order dated 07.0.5.2018 by which executing court has recorded the satisfaction of execution of the judgment and decree dated 06.07.2015 and closed the proceedings.

(3.) The petitioner along with one Manish Jain, filed a suit in a representative capacity, seeking demolition of illegal construction raised by the defendants No.1 and 2. According to the plaintiff, the defendants No.1 and 2 have illegally constructed two rooms in their house No.132, 133 and 134 and also constructed a wall, which has caused a public nuisance. The suit was contested by all the defendants, but vide judgment and decree dated 06.07.2015, the suit has been decreed in favour of the plaintiff by directing the defendants to remove the two rooms and wall over the Government land, within two months. The partition part of the judgment and decree is reproduced below :-