BADAN SINGH MEENA Vs. KESHAR DEVI

JUDGEMENT

(1.) Petitioners-defendants (hereinafter referred as "petitioners") have preferred this revision petition under Sec. 115 of CPC, assailing the order dtd. 21/5/2019 passed in Execution Petition No.01/2016 titled as Smt. Keshar Devi and Ors. Vs. Badan Singh and Ors. by the Court of Additional Civil Judge No.1, Gangapur City, District Karauli.

(2.) Heard counsel for both parties and perused the record.

(3.) It appears that both parties are neighbor and entered into a compromise dtd. 26/11/2015 to maintain a 6 feet wide gully between houses of both parties for use as a way to plaintiffs and petitioners as well as a common way to inhabitants of that area. In the compromise, both parties agreed that in this 6 feet wide gully, they can put the projection (chazza) up to 1.6 feet width on their doors, windows and ventilators, opening in the gully of their houses. On the basis of this compromise dtd. 26/11/2015, a compromise decree was passed in the Civil Suit No. 251/2013. There is no dispute between parties about the compromise decree dtd. 26/11/2015.