ALOK KUMAR BOHIDAR Vs. RAJKISHORE MATHUR

JUDGEMENT

(1.) ORDER passed on March 20, 2001 by learned Civil Judge (Senior Division), Bhawanipatna in Execution Case No. 6 of 1996 in under challenge in this revision.

(2.) IT appears from that order that, learned Civil Judge (Senior Division) considered an application filed by the Decree - holder (opp. party No. 1 in this revision) in accordance with the provision under Order 21, Rule 95 read with Order 21, Rule 97 and Section 151 of the Code of Civil Procedure, 1908 (in short 'the Code'). It further appears from the impugned order that learned Civil Judge passed order allowing the prayer of the Decree - holder for Police protection at the time of delivery of possession if the decree -holder shall deposit cost in that respect. The impugned order also indicates that in that respect a letter has been addressed to the Superintendent of Police. That order is under challenge.

(3.) FROM the aforesaid narrations, it is thus clear that the petitioners are not the judgment -debtors nor they advance their claim through the Judgment -Debtor.