ASCHARAJ LAL Vs. DWARKA DASS

JUDGEMENT

(1.) This order will dispose of Civil Revision Nos. 272 to 280 of 1993, the questions of law and fact being common in all the petitions.

(2.) On notice of motion having been issued, plaintiff-respondents put in appearance.

(3.) Facts are being taken from Civil Revision 272 of 1993. Dwarka Dass and others filed a suit for possession of property measuring 26'.6"x9' with specific boundaries as detailed in the plaint and for recovery of damages for use and occupation of the said property from March 11, 1982 to March 10, 1985. The suit was decreed. After due course of time, the decree passed by the trial Court was affirmed upto the High Court. The plaintiffs filed execution application to which the judgment-debtors raised objections. The executing Court by its order dated April 6, 1992 dismissed the objection petition filed by the objector-debtor has filed the present revision petition.