NARAIN SINGH Vs. DHAN KAUR

JUDGEMENT

(1.) This revision petition is against the order of the executing court whereby police help has been ordered for due execution of the decree.

(2.) The sole objection raised by the petitioner-the judgment debtor is that order for police help could not be made in favour of the decree-holder without issuing notice to the judgment-debtor and for this reliance was placed upon 1957 AIR(Cal) 252 and 1965 AIR(Cal) 51

(3.) Before examining the above-referred authorities, it would be proper to give the background of the present case.