RENU Vs. FENCY GENERAL STORE & ANOTHER

JUDGEMENT

(1.) In view of the common facts and identical prayer having been raised, both these revision petitions are being disposed of by this common order at the motion stage itself. The present petitions under Article 227 of the Constitution of India are for seeking directions to the Executing Court for expeditious disposal of the Execution Petitions which had been instituted on 13.2.2009.

(2.) It is stated that the plaintiffs-petitioners had filed two suits for recovery of Rs. 3,46,950/- and Rs. 3,90,670/- respectively against the defendants-respondents. The suits were decreed vide judgement and decree dated 9.8.2008. As per counsel no appeals were preferred against the same and the judgements and decrees of the Trial Court have become final.

(3.) The present petitioners filed an execution petition before the Executing Court on 13.2.2009. The defendants-respondents having put in appearance filed objections dated 17.4.2009 to which the present petitioners filed reply on 12.6.2009. Thereafter, the Judgement Debtors moved an application for amendment of the objections to which also the present petitioners have filed a reply.