DEV RAJ Vs. SMT. BIMLA DEVI

JUDGEMENT

(1.) This order will dispose of Civil Revision Nos. 2834 and 3267 of 1990, the point involved being common.

(2.) Bimla Devi filed a suit in the year 1976 against the judgment debtor, now petitioner, for possession of a site plan attached to the suit. The suit was contested and ultimately decreed by judgment and decree dated March 30, 1981. The decree was challenged in appeal but the appeal was dismissed on September 10, 1983. The decree consequently became final.

(3.) The plaintiff took out execution and sought help of the Court to take possession of the site in the question. The present revisions have been directed against the orders passed by the executing Court dismissing the objection petition and ordering, delivery of possession with the help of the police.