RAM DULARI Vs. JAGAT RAM

JUDGEMENT

(1.) Ram Dulari, judgment debtor has filed this revision petition, under Section 115 of the Code of Civil Procedure, against the orders of learned Senior Sub Judge, Una whereby her objections to the execution of the judgment and decree of that court dated 22nd September, 1984 were dismissed. Brief facts :

(2.) Decree holder filed a suit before the learned Senior Sub Judge, Una in the year 1974 for possession of the land comprised in Khasra No. 142 min measuring 3 Kanals 3 marlas which was in illegal possession of judgment debtor Ram Dulari. The suit was decreed by the learned trial Court on September 22, 1984.

(3.) Dis -satisfied judgment debtor filed first appeal which too was dismissed. Her second appeal was also proved to be unsuccessful. Thereafter, execution petition was filed by the decree -holder in which certain objections were raised, and were dismissed.