RAMGOPAL DHAL Vs. LIFE INSURANCE CORPORATION

JUDGEMENT

(1.) THE defendant, judgment -debtor, has filed this civil revision challenging the legality of the order dated 16.5.1997 passed by the Civil Judge (Sr.Divn.), Ind Court, Cuttack, in Execution Case No. 7 of 1985.

(2.) THOUGH the counsel for both the parties have addressed on several questions, in view of the order proposed to be passed, it is not necessary to notice the contentions raised by the counsel for the parties, nor it is necessary to detail the facts of the case. The operative portions of the order passed by the executing Court is as follows :