REKHA MUKHARJEE Vs. BISHNULAL RABIDAS

JUDGEMENT

(1.) Heard Mr. B.C. Das, learned senior counsel representing the petitioners as well as Mr. G.N. Sahewalla, learned senior counsel representing the respondents.

(2.) This is an application under Article 227 of the Constitution of India challenging the order dtd. 21/1/2022 passed by the learned Munsiff, No.1, Karimganj in Title Execution Case No.11/2016.

(3.) In the year 1990, the T.S. No.273/1990 was filed against the petitioners for their ejectment from the suit property. During the pendency of the suit, the predecessor-in-interest of the petitioners purchased a part of the suit property. Ultimately, the said suit was decreed in favour of the respondents. An appeal was preferred and the said appeal was also dismissed. Thus, the Execution proceeding being Title Execution Case No.11/2015 came into existence.