SAVITRI DEVI Vs. RATTANI DEVI AND ORS.

JUDGEMENT

(1.) PRESENT petition has been filed by the Petitioner under Article 227 of the Constitution of India challenging the order, dated 25.1.2009, passed by the learned Civil Judge (Senior Division), Kangra in Execution Petition No. 18 of 2005.

(2.) A notice of the petition was issued to the Respondents.

(3.) THE Petitioner as Plaintiff had filed a civil suit for permanent injunction and the learned trial Court, vide its judgment and decree, dated 6.10.2004, decreed the suit and the following relief was granted by the learned trial Court: