P.C. BAHAL Vs. GURMAIL SINGH

JUDGEMENT

(1.) THIS revision, I am disposing of after going through the grounds of revision as no assistance has been provided by the counsel for the parties. The controversy is very short.

(2.) THE revision has been filed by Shri P.C. Bahal, resident of Kothi No. 70, Sector 2B, Chandigarh and it is against the order dated 17.9.1982, passed by the Court of Sub Judge Ist Class, Chandigarh who dismissed the execution application of the decree-holder Shri P.C. Bahal, filed against the J.D. Shri Gurmail Singh.

(3.) THE judgment-debtor did not pay the amount as per the stipulated dates. Rather he paid the amount in the following manner :-