BHAGWAN CHAND Vs. CHAMAN LAL

JUDGEMENT

(1.) The judgment debtor, after having failed to implement the judgment and decree passed against him, has filed the present revision petition.

(2.) The learned counsel representing the petitioner contends that the decree, which has been passed, is in the nature of mandatory injunction, therefore, the limitation for filing the execution petition is three years. He draws the attention of the Court to page 27 of the paper-book wherein the claim made in the suit, which was decreed, has been reproduced. The same reads as under:-

(3.) Per contra, the learned counsel representing the decree holders has submitted that the petitioner, during the pendency of the suit, opened two doors, two ventilators and a drain, which forced the trial Court to mould the relief.