PUNJAB AND SIND BANK Vs. JAIN RICE MILLS

JUDGEMENT

(1.) This is a civil revision and has been directed against the order dated 24.9.1992 passed by the Court of Senior Sub Judge, Karnal, who passed the following impugned order as contained in para No. 10, which reads as under:-

(2.) The brief facts of the case are that the Punjab and Sind Bank, Karnal (hereinafter referred to as 'the Bank') filed a money suit for a sum of Rs. 2,55,993.30, which was decreed in the following terms:-

(3.) The bank filed execution under Order 21 C.P.C. During the pendency of the execution application, a compromise was effected between the parties vide which it was agreed by the judgment-debtors that they would pay the amount to the decree-holder as follows:-