BABLU BARNWAL Vs. NIRANJAN SINGH

JUDGEMENT

(1.) Heard, learned Counsel for the parties. Petitioners are the judgment-debtors and the instant civil miscellaneous petition has been filed for quashing the order dtd. 19/4/2025 passed by the learned Civil Judge (Junior Division), Giridih in Execution Case No. 03 of 2020 (Annexure-7), whereby and whereunder, petition under Sec. 47 of the CPC has been rejected.

(2.) Plaintiffs filed the suit for the following reliefs:

(3.) Schedule-A land comprises an area, measuring 0.40 Decimals within Police Station -Gawan, Mouza- Amtaro, Khata No.1, Khewat No.1, Touzi No.11, Thana No.185 of which at present, 36 Decimals was in possession of plaintiffs. Schedule B Land measures 0.18 decimals which was part and parcel of Schedule-A lands.