AMAR SINGH Vs. ABHI RAM

JUDGEMENT

(1.) Heard.

(2.) The instant petition has been filed to assail order dtd. 19/11/2022 passed by the learned Senior Civil Judge, Solan in Execution Petition No. 10/10 of 2014/13.

(3.) The petitioners herein had filed an application under Order 21, Rule 32 of the Code of Civil Procedure before the learned Senior Civil Judge, Solan (hereafter referred to as "Executing Court"), with the allegations that the respondents had violated the judgment and decree dtd. 30/10/2003 passed in Civil Suit No. 310/1 of 1998. It was alleged that the respondents had started excavation of the land for raising construction and for such purpose had engaged a JCB machine. According to petitioners, the matter had been reported to the police. It was alleged that though the respondents were requested not to violate the decree but they were adamant in taking the law in their hands. The period of violation of decree was mentioned as 1/4/2013 onward.