BHULLA RAM Vs. RAM ASRI

JUDGEMENT

(1.) The petitioner is aggrieved by an order dtd. 2/2/2013, whereby learned Executing Court dismissed his Execution Petition filed under Order 21, Rules 11 and 32 of the Code of Civil Procedure.

(2.) Heard learned counsel and considered the case file. The petitioner is the successor-in-interest of late Smt. Indro Devi-original decree holder.

(3.) Learned Executing Court dismissed the execution petition vide impugned order primarily on the ground that decree holder had failed to show by leading cogent and clinching evidence on record that the judgment debtors had knowingly and intentionally violated the judgment and decree passed by the Court.