RATTANI DEVI Vs. MANOHAR SINGH AND ANR.

JUDGEMENT

(1.) THIS revision has been directed against the order dated 19.12.2009 passed by learned Civil Judge (Junior Division) Court No. 1, Amb in Civil Misc. Application No. 170 of 2005. It is the case of the Petitioner that on 2.1.1990 the matter was settled and order was passed by learned Sub Judge 1st Class, Amb. The application, under Section 151 Code of Civil Procedure was filed by the Applicant/Plaintiff for enforcement of judgment, dated 2.1.1990 passed in Civil Suit No. 248/86.

(2.) IT has come on record that with respect to this very dispute, over khasra No. 174, the Applicant has filed separate civil suit claiming passage and that suit is pending. This apart, the Applicant has filed an application, under Section 151 Code of Civil Procedure for enforcement of judgment dated 2.1.1990.