GOVIND RAM Vs. SHAKUNTLA SHARMA

JUDGEMENT

(1.) It was way back in 1872 that the Privy Council while dealing with a case relating to the difficulties faced by a decreeholder in execution of the decree observed that:

(2.) It is really agonizing to note that the decree holders/ respondents are unable to enjoy the fruits of their success despite the decree having been passed in their favour way back on 31.12.2001.

(3.) Even in 1925, while quoting the aforesaid judgment of the Hon'ble Privy Council, the OUDH High Court in Kuer Jang Bahadur vs. Bank of Upper India, Ltd.,1925 OUDH 448, was constrained to observe that;