NANI GOPAL GOSWAMI Vs. DEVENDRA NATH GOSWAMI

JUDGEMENT

(1.) Heard Mr. Ayush Aditya for the revisionist and Mr. Rohit Roy for the contesting opposite parties.

(2.) The instant revision arises from an order dated 06.08.2010 in Execution Case No. 5 of 2008, Nani Gopal Goswami v. Devendra Nath Goswami and Ors., passed by Sub-Judge-V, Dhanbad.

(3.) The revisionist is a decree-holder in Title Suit No. 105 of 2001, Nani Gopal Goswami v. Devendra Nath Goswami and Ors., The claim in the original suit was for a decree of declaration of a title, confirmation of possession over the land described in schedule appended to the plaint, and also a decree for permanent injunction restraining the Defendant from changing the nature and character of the suit property by digging foundation etc. on Plot No. 2018. The suit was decreed, vide judgment dated 21.07.2007 passed by Additional Sub-Judge-V, Dhanbad.