OM PRAKASH Vs. SHANTI DEVI

JUDGEMENT

(1.) By way of this civil revision filed under Sec. 115 of the Code of Civil Procedure, the petitioners have challenged the order passed by the Court of learned Additional District Judge (Fast Track Court), Chamba, District Chamba, H.P. dtd. 16/8/2011, in Civil Appeal No. 4 of 2010, titled as Rattan Chand and others vs. Om Parkash and others, in terms whereof, learned Additional District Judge, in an appeal filed under Sec. 96 of the Code of Civil Procedure before him, set aside the order passed by the Court of learned Executing Court, i.e. the Court of learned Civil Judge (Sr. Divn.), Chamba, in CMANo. 248/2009/07 in Execution Petition No. 08/1998.

(2.) Before proceedings further, it is necessary to mention that the facts that necessitated the filing of the present petition are as under:-

(3.) Feeling aggrieved, the Decree holders preferred an appeal under Sec. 96 of the Code of Civil Procedure. In terms of the impugned order, this appeal has been allowed. Feeling aggrieved by the order passed by learned first Appellate Court, the objectors have preferred this revision petition under Sec. 115 of the Code of Civil Procedure.