BASANTI DEVI Vs. ANAND KANWAR

JUDGEMENT

(1.) The matters come up on an application filed by the appellants under Sec. 151 CPC seeking setting aside of order dtd. 3/8/2021 passed by the executing court and seeking a direction that the executing court shall not proceed further with execution of the impugned decree dtd. 21/12/2018.

(2.) It is, inter alia, indicated that a consolidated decree dtd. 21/12/2018 was passed by the trial court in two suits being Civil Original Suit No. 239/2005 and 57/2005. Feeling aggrieved, the present appeals being SBC FA Nos. 94/2019 and 97/2019 were filed by the appellants-defendants.

(3.) By a common order dtd. 12/4/2019 passed by this Court, it was, inter alia, directed as under:-