PIYARE LAL SOOD Vs. VIVEK SHARMA

JUDGEMENT

(1.) THE present writ petition has been filed by the petitioner/tenant/JD alleging that the order passed by the learned Rent Controller, Shimla dated 3.9.2011 allowing the application filed by the respondent/decree holder under Section 151 of C.P.C., by restoring the execution petition which was earlier dismissed as fully satisfied is liable to be quashed.

(2.) BRIEF facts of the case are that the case was pending before the learned Rent Controller, Shimla who passed the following order on 1.8.2009:

(3.) I have heard the learned counsel for the parties and have gone through the record of the case.