NAND KISHORE PANDEY Vs. GOSHAIN KIRTARATH GIR

JUDGEMENT

(1.) This is a judgment-debtor's appeal.

(2.) The decree-holder filed a suit (No. 218 of 1931 of the Additional Civil Judge's Court, Jaunpur) and obtained a decree on 12 January 1932 for possession by removal of certain encroachments. The defendants filed an appeal but they were unsuccessful and the appeal was dismissed on 31 March 1933.

(3.) On 2 March, 1936 within three years of the decision of the first appellate Court the decree-holder applied for execution of the decree.