JASMIR SINGH Vs. AMRIK SINGH

JUDGEMENT

(1.) THERE are allegations that decree dated 9.3.1994 passed in favour of the plaintiff- petitioner has been violated. The afore-mentioned decree is stated to have been upheld upto this Court. The proper course for the petitioner is to execute the decree in accordance with law. No contempt is made out. Dismissed. (M.M.Kumar) 6.3.2006 Judge okg