SAFEDA @ SUBBA Vs. BABU LAL & ORS

JUDGEMENT

(1.) This petition has been filed against the order dated 31.05.2013, passed by the learned Civil Judge (Sr. Div.), Laxmangarh, District Alwar in Execution Application No.03/2012.

(2.) Heard the petitioner in person and perused the impugned order dated 31.05.2013.

(3.) A perusal of the impugned order indicates that the civil judge had decreed the suit vide judgment and decree dated 25.07.2003 restraining the defendants by permanent injunction from creating any hindrance in the "Gair Mumkin Rasta" way in Khasra No.1669, village Laxmangarh. Action in compliance of the said decree has also been recorded by the Tehsildar, Laxmangarh as informed vide letter dated 08.05.2012 sent to the executing court and admitted to by the parties and their counsel. This factum has been recorded in the order-sheet dated 31.05.2012 by the executing court while disposing of an earlier execution application by the decree holder.