RAM NARAIN YADAV AND OTHERS Vs. LIKHI RAM

JUDGEMENT

(1.) As identical factual matrix is involved, therefore, I propose to dispose of above indicated two revision petitions, by virtue of this common judgment, in order to avoid the repetition.

(2.) The conspectus of the facts, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petitions and emanating from the record, is that the civil suits, bearing Nos.361 & 362 of 1996/2006 filed by Babu Ram and Likhi Ram respectively respondent- plaintiffs-decree holders (for brevity "the DHs") against Ram Narain Yadav and others petitioner-defendant-judgment-debtors (for short "the JDs") seeking a decree for possession and mesne profits, were decreed by the trial Court, by way of decrees dated 11.11.2006 (Annexure P1), in respect of the property in dispute. The Ist and 2nd appeals filed by the JDs were dismissed and the decrees had attained the finality.

(3.) As the JDs neither delivered the vacant possession of the suit property to DHs nor complied with the decrees, therefore, they (DHs) filed the Civil Revision Nos.4994 & 4995 of 2011 -2- execution petitions to execute the decrees.