PAUL CLOTH HOUSE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) PETITIONERS have filed this petition challenging the order dated 09.05.2014 whereby the application moved by the petitioners for permission to deposit the remaining amount of Rs.4021.22 P. towards satisfaction of decree, was dismissed.

(2.) I have heard learned counsel for the parties and gone through the record on the file carefully.

(3.) RESPONDENT No.1 filed suit for recovery and the same was decreed vide judgment and decree dated 08.08.2005. Since the decree was not complied with, respondent No.1 moved an application for execution of the decree. On 19.01.2013, the following order was passed by the Lok Adalat in execution proceedings : -