KARVY CONSULTANTS LIMITED Vs. UMESH JAIN

JUDGEMENT

(1.) This order shall dispose of the aforesaid three petitions.

(2.) Civil Revision No. 2187 of 2006 has been filed by M/s Karvy Consultants Limited (for short, 'Karvy'), seeking a direction to the learned court below to decide the application dated 3.10.2005 praying for stay of execution proceedings. Further prayer is for setting aside of order dated 11.3.2006 whereby the learned court below had issued bailable warrants for arrest of the officers of the Karvy for non-compliance of the decree. Prayer in Civil Revision No. 748 of 2008 is for setting aside the order dated 8.10.2007 passed by the learned District Judge, Hisar, whereby the appeal filed by the Karvy against the order dated 8.8.2006 passed by the learned Civil Judge (Junior Division), Hisar dismissing the application for setting aside the ex-parte decree dated 1.12.2000, was dismissed. Prayer in Civil Revision No. 5443 of 2009 is for quashing of order dated 19.1.2008 vide which the application filed by the plaintiffs/decree- holders for disbursement of ' 2,07,550/- as compensation to them was dismissed.

(3.) All the three revision petitions arise out of the proceedings in the suit filed by Umesh Jain son of Hans Raj Jain, Hans Raj Jain son of Des Raj Jain and Rajeev Jain son of Bimal Jain (hereinafter to be referred as 'the plaintiffs/decree-holders), all residents of 18/14-3, Sharma Gali, Tilak Bazar, Hisar against Karvy and in execution of decree dated 1.12.2000 passed in their favour.