SATISH AND COMPANY Vs. BROOKE BOND INDIA LTD

JUDGEMENT

(1.) In an ex-parte judgment dated 3.3.1998 passed by learned Sub Judge 1st Class, Shimla, civil suit No. 51/1 of 1995/94 instituted by the petitioners against respondent No. 1 M/s Brooke Bond India Limited was decreed for recovery of Rs.1,98,223.77 along with interest at the rate of 18% per annum till its realisation.

(2.) Petitioners had preferred execution petition against the respondents claiming that respondent No.1 company has merged in respondent No. 2 M/s Hindustan Lever Ltd. The said execution petition was contested by respondent M/s Hindustan Lever Limited by filing objections which were allowed vide order dated 14.10.2009.

(3.) The petitioners have assailed order dated 14.10.2009 by way of present revision petition.