CHLORIDE INDIA LIMITED Vs. DISTRICT OF JUDGE PURI

JUDGEMENT

(1.) This writ petition is disposed at the admission stage.

(2.) The petitioner, a tenant under opposite party No. 3, assails order of the executing Court in allowing the landlord's amendment in respect of Column 7 of the execution petition giving out better particulars of the premises in question and secondly, the rejection of the petition under Section 47, C.P.C. of the petitioner, as well as the revisional order of the District Judge, Puri in Civil Revision No. 95 of 1993 arising out of the question of amendment and Civil Revision No. 77 of 1993 arising out of dismissal of the petition under S. 47, C.P.C.

(3.) Admittedly, the opposite party-landlord put into execution the decree for eviction of the petitioner in Execution Case No. 23 of 1991 in respect of the suit premises described in detail in the petition of the House Rent Case No. 5 of 1987 after the petitioner tenant lost the case in all the forums including the Supreme Court vide Special Leave Petition (Civil) No. 13279/92 disposed of on 9-11-92. The petitioner filed Misc. Case No. ll /93 under S. 47, C.P.C. challenging the executability of the decree wherein he denied the title of the opposite party landlady to the property on the ground that her name was not recorded in the R.O.R. The other ground for holding the decree as inexecutable was because of the wrong description of the property in question.