(1.) The petitioner-plaintiff has preferred this revision against the order dated 21-4-2000 whereby learned Additional Civil Judge (Junior Division) No. 4, Jaipur City, Jaipur dismissed the execution application.
(2.) The relevant facts in brief are that the petitioner Instituted a civil suit in January, 1994 against the defendant-non-petitioner No, 1 Municipal Corporation, Jaipur (in short the M.C.) with the averments that disputed plot of land is situated near Ambabari, Jaipur. The petitioner Is in possession of that land for the last 30 years and he has acquired title on account of adverse possession. On 29-1-1994 the employees of M.C. came over the land and tried to demolish the constructions made by the petitioner. Hence, the petitioner prayed for a decree of permanent injunction against the M.C. This case was registered as Civil Suit No. 193/1994.
(3.) This case was placed in Lok Adalat on 25-10-1996. The parties arrived at compromise in Lok Adalat and the trial Court passed a compromise decree in the following terms: (Vernacular matter omitted.)
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