GANGA RAM Vs. MAHANT RAGHBIR DASS

JUDGEMENT

(1.) THE petitioner is an objector. He filed objections under Section 47 of the Code of Civil Procedure against the execution of decree dated November 15, 1989.

(2.) EARLIER also, objections were filed by the petitioner against the execution of the aforesaid decree. The said objections were dismissed by the learned executing Court vide Order dated March 15, 1999. A civil revision was filed against the said dismissal order being Civil Revision No. 3699 of 1999. The revision petition was also dismissed by this Court vide order dated December 8, 1999.

(3.) AFTER hearing the learned counsel for the parties, I do not find any justification to interfere in the present revision petition. Since the earlier order has attained finality when this Court had dismissed the earlier revision petition filed by the petitioner vide Order dated December 8, 1999, the present revision petition is absolutely without any merit. Dismissed. Revision dismissed.