GHISA RAM Vs. SUKHI RAM AND OTHERS

JUDGEMENT

(1.) GHISA Ram, judgment -debtor, has filed this second execution appeal against the order of the learned Senior Subordinate Judge, Narnual (with enhanced appellate powers), dated November 29, 1976.

(2.) THE facts giving rise to this appeal are as under: -

(3.) THE Learned Counsel for the appellant also relied upon Order 7, Rule 3 of the Code of Civil Procedure, which is in the following terms: -