RAM KUMAR SAXENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present Execution Second Appeal has been filed aggrieved of order dtd. 14/11/2025 passed by Additional District Judge No.2, Udaipur in Appeal No. 85/2025 whereby order dtd. 9/7/2025 passed by the Civil Judge, Udaipur City (North) on application under Order XXI Rule 11, CPC, stood affirmed.

(2.) The facts are that in the Year 2010, a suit for permanent injunction was filed by five brothers (including respondent Nos. 3 and 4 herein) against the Municipal Council, Udaipur and Urban Improvement Trust, Udaipur. Vide judgment and decree dtd. 31/5/2013 (Annexure-1) the said suit came to be decreed to the effect that the defendants shall be restrained from evicting the plaintiffs from the property in question without adopting due process of law.

(3.) It is an admitted fact that the present appellant was neither a party to the said suit nor is he the legal representative of any of the said parties.