PARVEEN KUMAR Vs. KRISHNA DEVI AND ORS.

JUDGEMENT

(1.) This order shall dispose of Civil Revision Nos. 2256 and 2381 of 2013 both titled "Parveen Kumar v. Krishna Devi and others", as they arise out of the same order passed by learned executing court. For the sake of brevity, facts are being taken from Civil Revision No. 2256 of 2013.

(2.) The instant revision petition has been filed impugning the order dated 28.1.2013 passed by learned executing court, whereby the application under Section 51 read with Order 21 Rule 30 CPC, moved by the petitioner/decree-holder, has been dismissed.

(3.) Heard.