ABHA AGRAWAL Vs. CHANPATI DEVI AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This civil revision petition has been filed for setting aside the order dtd. 1/3/2016 passed by the Execution Munsif, Patna in Execution Case No. 02 of 2013, whereby and whereunder, the objection petition filed by the Judgment Debtor No. 3 dtd. 14/12/2015 under Order 21 Rule XXIII of the Code of Civil Procedure has been rejected.

(3.) Plaintiff/Decree Holder had filed Title Suit No. 52 of 1992 against Defendant/Judgment Debtors for declaration of their title and interest over the suit land and confirmation of their possession and if out of possession then restoration of possession over the suit land by process of court. Title Suit was dismissed against which Plaintiff-Decree Holder preferred Title Appeal which was allowed by judgment and decree dtd. 31/5/2005, against which Defendant/Judgment Debtor has filed second appeal which is pending for adjudication.