SATYA PAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed by the decree-holder for issuing direction to the respondents to comply with the judgment and decree passed by the Civil Court in his favour.

(2.) Undisputedly the execution of the said decree is pending before the Executing Court (Civil Court) Ludhiana. Learned counsel for the petitioner states that inspite of the fact that the decree was passed in the year 1999, the same has not been executed till date because in execution of the decree some police help is required. While entertaining this petition, a direction was issued that the Municipal Corporation Ludhiana shall comply with the order dated 10.1.2014 passed by the Executing Court. During the pendency of this petition certain amount was deposited by the petitioner for providing police help in getting the decree executed.

(3.) We are of the opinion that for execution of the decree a complete procedure has been provided under The Civil Procedure Code, 1908, under Order 21 Rule 1 to 107 CPC. In those provisions the Executing Court has also been empowered to grant police help in execution of the decree in an appropriate case.