SAROJ Vs. PUSHPA

JUDGEMENT

(1.) Impugned order dated 10.11.2016, passed by Civil Judge (Junior Division) , Arki, District Solan, Himachal Pradesh, in an application filed by the Decree Holder for adjournment, which is self speaking and reflective of the state of affairs, in which the petitioner herein has been conducting himself before the trial Court, is reproduced as under:

(2.) Finding not to be in agreement with the submissions made by the learned counsel, expressing genuine inability of the Decree Holder in leading evidence, establishing disobedience, if any, of the decree by the Judgment Debtor, the Court below dismissed the application.

(3.) Decree Holder filed an application, alleging disobedience of the decree in question. Such application, apparently, was never pursued diligently. More than six opportunities were afforded to lead evidence, establishing disobedience of the decree, yet none was produced. Indulgently, the Court below granted opportunity to produce evidence on the basis of selfresponsibility and on a date so fixed for such purpose, the Decree Holder, filed an application, contents whereof are reproduced, in toto, as under: