BALGOVIND RAUT Vs. JAGDISH RAUT

JUDGEMENT

(1.) I shall dispose of these four petitions by a common judgment as they arise out of a common order passed by the Court below.

(2.) The simple point for consideration is : Whether the Court below could have recalled the order dated 10th Dec. 1980?

(3.) In the present case, auction sale took place on 2nd Dec. 1980. On the same day, the judgment-debtor filed an application with a prayer that he may be directed to pay the decretal amount by installments. The prayer of the judgment-debtor (petitioner) was allowed by an order dated 10th Dec. 1980.