SHANTI RAM Vs. KALI DASS

JUDGEMENT

(1.) By way of this petition, petitioner has prayed for the following relief:-

(2.) Brief facts necessary for adjudication of the petition are that respondent-Kali Dass filed a suit for permanent prohibitory and mandatory injunction against present petitioner, i.e., Civil Suit No.219/2011 titled as Kali Dass Vs. Shanti Ram. Said suit was decreed by the Court of learned Civil Judge (Sr. Division), Nadaun, District Hamirpur, H.P. vide judgment and decree dated 6.6.2015 in the following terms:-

(3.) Decree holder filed an application for execution of the said decree. Present petitioner preferred objections against the same. Learned Executing Court vide order dated 2.6.2017 disposed of the objections of the present petitioner by dismissing them in the following terms:-