AJAY KUMAR GUPTA Vs. RADHESHYAM SHAW

JUDGEMENT

(1.) This revisional application under Article 227 of the Constitution of India, is directed against two orders, dtd. 27/9/2022, and 11/11/2022, passed in Ejectment Execution Case No. 176 of 2015, directing delivery of possession of decretal property to decree holder with assistance of police and Seal Bailiff, with a further direction upon the Seal Bailiff to break open padlocks, bolts and nuts, if necessary, outside and inside shutter gate and doors of the decretal premises at the time of execution.

(2.) The mother of the petitioner challenged the decree of eviction, passed in the Title Appeal No. 14 of 2013, preferring S.A. No. 281 of 2016.

(3.) It was thus argued by Mr. Roy that when the mother of the petitioner getting the petitioner/son impleaded in her appeal as proforma opposite party No. 3 vide S.A. No. 281 of 2016, filing of another Second Appeal, by the son, though not admitted as yet, was highly purposive.