RAJASTHAN STATE ROAD TRANSPORT COMPANY Vs. HUKAM SINGH

JUDGEMENT

(1.) SINCE a common question of law and similar facts are involved in the above three revision petitions, they are disposed of by this common order.

(2.) THE dispute relates to the order passed by the Executing Court on 24. 01. 1992. An objection with regard to limitation was raised by the learned counsel for the respondents. After hearing the parties, the delay is condoned and the revisions are being considered to be within time.

(3.) FROM a perusal of the above provision, it is also clear that the detention in Civil prison could be for a period not exceeding 3 months where a payment of money is exceeding one thousand and the said period is not exceeding 6 weeks where the decree is for payment of a sum exceeding Rs. 500/ -. All these provisions specially provide for a decree in respect of payment of money.