GHANASHYAM PRADHAN AND ORS. Vs. RAM PRATAP KHERIA

JUDGEMENT

(1.) The petitioners in this CMP assail the order dated 5.3.2016 passed by the learned Civil Judge (Senior Division), Bhubaneswar in Execution Case No. 109 of 1999.

(2.) Order dated 5.3.2016 arises out of two petitions filed by the judgment debtors -petitioners i.e. the petitions dated 25.6.2015 and 5.8.2015 under Annexures -5 and 6 respectively wherein the petitioners prayed that the decree holder -opposite party may be directed to correct/rectify the defects in execution petition and on failure thereof to drop the execution proceeding.

(3.) Brief facts necessary for adjudication of this CMP are stated hereunder: