MOTILAL KAUSHAL Vs. SHARDABAI GANGRADE AND OTHERS

JUDGEMENT

(1.) This Miscellaneous Petition by the judgment-debtor is preferred against orders dated 20.3.2017 and 15.5.2017 passed by the Executing Court in Execution Case No.18/15-16 filed at the instance of the respondent/plaintiffs seeking execution of the decree passed in Civil Appeal No. 18/2015 decided on 12.7.2016.

(2.) Before adverting to rival contentions, it is considered apposite to narrate relevant facts necessary for disposal of this petition and the pending execution case.

(3.) Respondents'/plaintiffs had filed a suit for mandatory injunction vide civil suit No.63-A/2003. The suit was decided on 30.7.2004 with the following decree:- Being aggrieved thereby, both plaintiffs(respondents) and defendant (petitioner) preferred first appeals No.48/2004 and 46/2004. The appeals were decided on 23.2.2005 with the following decree:-