BANSI LAL Vs. RATTAN CHAND AND ANR.

JUDGEMENT

(1.) PETITIONER (hereinafter referred to as "judgment debtor" for convenience sake) has filed the present revision petition against the order dated 23.11.2010, passed by the learned Civil Judge, Junior Division, Court No. 2, Amb, District Una, H.P. in Objection No. 23/2010.

(2.) MATERIAL facts necessary for the adjudication of this petition are that the Respondent -Rattan Chand (hereinafter referred to as 'the decree holder" for brevity sake) instituted a suit in the Court of learned Sub Judge Ist Class, Court No. II, Amb, bearing Civil Suit No. 210 of 1995 for declaration with permanent injunction. The suit was decreed by the trial Court 07.02.2003. The operative portion of the judgment reads thus:

(3.) JUDGMENT debtor has filed a detailed reply to the same on 11.03.2008. Decree holder filed a rejoinder to the reply filed by the judgment debtor. Trial Court framed the following issues: