BASANTI DEVI Vs. BALKRISHAN

JUDGEMENT

(1.) The present is a revision petition pertaining to the year 2009 and has been listed in the 'Oldest cases for Early Disposal' category.

(2.) None has appeared on behalf of the respondents hence, the Court proceeded on to hear learned counsel for the petitioner.

(3.) The present revision petition has been preferred by the judgment-debtors against the order dtd. 30/1/2009 passed by the Civil Judge (Sr. Division), Jaisalmer in Execution Case No.2/2002 whereby the application under Sec. 47 read with Sec. 151, CPC as preferred by them had been partly allowed. Vide the order impugned, the Executing Court partly allowed the application as preferred by the judgment-debtors to the effect that the decree-holder was not held entitled to evict the judgment-debtors from the land of Municipality, which was not a part of the decree. Simultaneously, the Court ordered for handing over the possession of the wall in the west of the rented premise to the decree-holder after demolition of the partition as raised by the judgment-debtors in the same.