SAYED ABDUL JALIL Vs. JAVED HUSSAIN AND ORS.

JUDGEMENT

(1.) The Petitioner has challenged the order dated 20.3.2001 passed by the learned Civil Judge (Junior Division), Sambalpur, in Execution Case No. 2 of 1985 rejecting an application filed by the Petitioner under Sec. 47 of the Code of Civil Procedure (hereinafter referred to as "Code of Civil Procedure").

(2.) The facts of the case are as follows:

(3.) Learned Counsel for the Petitioner submitted that since the court had No. pecuniary jurisdiction, the decree was a nullity and could not be executed and therefore the impugned order is liable to be interfered with.