RAMESHCHANDRA AND ANOTHER Vs. BANSHILAL AND OTHERS

JUDGEMENT

(1.) By this second appeal under section 100 of the CPC, the plaintiffs/objectors in the execution proceedings have challenged the concurrent judgments of the two courts below. The executing court by the judgment dated 24/11/2012 had dismissed the objection raised by the appellants under Order 21, Rule 97 to 101 and 103 of the CPC and the first appellate court by the order dated 24/01/2017 by dismissing the appeal has affirmed the judgment of the executing court.

(2.) Heard on the question of admission.

(3.) Learned counsel for the appellants submits that the courts below have committed an error in rejecting the objection without conducting any inquiry and without appreciating that the appellants have 1/7th share in the suit property.