AJAY BALI Vs. LAL MOHAN SINGH

JUDGEMENT

(1.) In this Writ Petition, the Petitioner has challenged the Order Dated 8th September, 2008 passed by the Learned District Judge, Bolangir in Civil Revision No. 10 of 2007 confirming the Order Dated 20th September, 2007 passed by the Learned Civil Judge (Senior, Division), Bolangir in CMA No. 29 of 2006 rejecting the petition Under Section 47 of the Civil Procedure Code to drop Execution Case No. 7 of 2005.

(2.) The facts leading to this Writ Petition are as follows:

(3.) Opp. Party/decree-holder filed an objection to the said application denying the payment alleged to have been made to him or his son. He also stated that similar petition was also filed by the Judgment-debtor which was rejected by the Court below directing the Judgment-debtor to pay the amount in the Court itself. Therefore, the application was not maintainable.