PRADEEP KUMAR CHOPRA Vs. MUNICIPAL COUNCIL CHAMBA

JUDGEMENT

(1.) By way of instant petition, the petitioners have invoked the revisional jurisdiction of this Court under Sec. 115 of the Code of Civil Procedure (for short "the Code") to assail order dated 08.12. 2017 passed by the learned Senior Civil Judge, Chamba H.P. in Execution Petition No. 5 of 2014, whereby the application of the petitioners under Order 21, Rule 97 of the Code has been dismissed.

(2.) Execution petition No.5 of 2014, was filed before the learned Senior Civil Judge, Chamba to execute the decree dtd. 30/11/2012 passed in Civil Suit No. 9 of 2007. Respondents No.2 and 3 herein are the decree holders in terms of the aforesaid decree and respondent No.4 is one of the judgment debtors.

(3.) Decree dtd. 30/11/2012 passed by the learned Civil Judge, (Senior Division) Chamba in Civil Suit No. 9 of 2007 reads as under: -