BISWAJIT SAMANTA Vs. DHAKURIA SERVICE CENTRE AND ORS.

JUDGEMENT

(1.) The supplementary affidavit filed in Court today is taken on record.

(2.) It reminds me the well -known dictum of the Privy Council "the real trouble starts after the decree is obtained", which received the legal recognition from the Honourable Supreme Court, who approved and applied the said dictum.

(3.) This is one of the apparent examples of such dictum where a dealer of the Hindustan Petroleum Corporation Limited has approached the Executing Court for adjudication of his right, title and interest as Bharatia with further prayer that the decree obtained against the so -called thika tenant, that is Hindustan Petroleum Corporation Limited, is not binding.