VIMLA Vs. FIRM VINOD KUMAR BRIJ MOHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The respondent No. 1 is a firm and decree-holder and one of its partners respondent No. 2 has been served and represented by his counsel. In these circumstances, we are of the opinion that the notice on respondents No. 3 and 4 need not be awaited and their service is disposed with. The petitioners who are legal representatives of the objector Vimla Devi against the execution of decree against her husband and her husbands brother who are partners of the firm Ms. Liladhar Rathi and others impleading its partners Kanhaiyalal and two brothers Om Prakash and Mahabir Prasad.

(3.) The original suit No. 80/2002 was filed for recovery on 26-7-1980 and the decree was passed against the firm on 20-11 -1984. In pursuance thereof, the execution was laid by the decree holders against the property in question bringing it to sale.