RAM SWAROOP Vs. AMRIK CHAND SOOD

JUDGEMENT

(1.) This revision petition is directed against the order dated March 31, 1997 passed by the learned Executing Court whereby the objections filed by the judgment debtor stand allowed and in sequence of which the execution petition filed by the Petitioner/decree holder stands dismissed. The sequence of events appearing here-in-after would by itself reveal as to how the effect of the various judgments and orders passed by the Executing Court, this Court as well as by the Supreme Court has been stalled by the judgment debtor.

(2.) The parties are real brothers. They had considerable movable, immovable properties as well as joint business. Differences cropped up and the matter was settled by way of arbitration by the real uncle of the parties-Jagat Ram-vide award dated December 27, 1965. It took almost ten years to make the award rule of the Court vide judgment and decree dated March 19, 1975. Revision petition filed by the judgment debtor was dismissed by this Court on April 25, 1980 and SLP filed was dismissed in the year 1981. It, thus, transpires that a long period of time, i.e. from 1965 to 1981, was consumed in making the award rule of the Court.

(3.) Execution petition was filed in the year 1986. There was some compromise between the parties on November 13, 1987 and the objections were dismissed as the matter had been amicably settled. The matter was agitated again after the report of the Local Commissioner was placed on record.