HARBANS LAL Vs. CHARANJIT SINGH

JUDGEMENT

(1.) THIS revision is directed against the order dated 30.3.1995 passed by learned Munsiff, Jammu in execution proceedings. By means of impugned order petitioners have been directed to be detained in civil prison for a period of six weeks on the respondent decree holder deposition diet expenses as per rules. Such expenses have been worked out at Rs. 900/ -

(2.) AT the time of hearing of this revision petition learned counsel were not at variance regarding certain facts which are noted herein below.

(3.) AN exparte decree for injunction has been passed in favour of respondent and against the petitioners. Application was filed by the petitioners for setting aside the decree, which was dismissed. Appeal also met the same fate, as also the revision. Thus, the decree for injunction has become conclusive between the parties.