RAM MURTI CHOUDHARY Vs. RAM NIHORA CHOUDHARY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The matter has been placed before this Bench in view of the order passed by the learned Single Bench on 12th of Aug., 2016. The learned Single Bench has referred the following questions for the opinion of the Division Bench:-

(3.) The facts leading to the said questions needs to be stated in brief. The defendant- Petitioner challenged the order passed by the Executing Court on 28th of Sept., 2011 in the present writ application whereby an execution application of the decree for specific performance filed by the Decree Holder was found within the period of limitation.