GOPAL LAL Vs. BABU LAL

JUDGEMENT

(1.) this revision has been filed by gopal lal against the order of the learned addl. Dist. Judge no. 1, blkaner dt. 4-5-2004 passed in execution case no. 9 of 2004.

(2.) by this order two matters were decided; one taken by the learned trial court, to be the objection of the petitioner-judgment- debtor gopal lal under section 47 read with section 151, c.p.c., objecting about the executability of the decree, or in the alternative praying for partition, along with an application under section 5/14 of the limitation act, while the other one was taken to be the civil misc. Case no. 17 of 2004, said to be the application filed by the four sons of the present petitioner, under o. 21, rules 20 and 97, c.p.c.

(3.) since, this revision is confined to the order passed in relation to execution case no. 9 of 1984 (sic), i need not deal with the aspect regarding civil misc. Case no. 17 of 2004.