LAL CHAND Vs. KASHMIRI LAL

JUDGEMENT

(1.) KASHMIRI Lal had filed a suit for permanent injunction that the defendants Lal Chand and others be directed to remove the construction made by them by way of constructing a room, thereby obstructing the parnala and a ventilator existing in the eastern wall of the house of the plaintiff at point mark 'X&Y' depicted in the site plan attached with the plaint.

(2.) THE suit was decreed by the learned Sub-Judge Ganaur on October 25, 1990 whereby the defendants were directed to make provision for the opening of ventilator existing in the eastern wall of the house of the plaintiff.

(3.) THE learned executing Court, as per order dated February 02, 2001 directed the Local Commissioner to remove/demolish the construction of the judgment- debtor to make provision for opening of the ventilator existing at the eastern wall of the house so as to secure the execution of the decree in real terms. It is this order which has been assailed by the petitioner-judgment debtor in this revision petition.