KARULAL Vs. DEVILAL

JUDGEMENT

(1.) Heard.

(2.) The petitioner/judgment debtor has filed the present petition being aggrieved by order dated 18.11.2013 and 18.02.2015 passed by executing Court i.e. 4th Civil Judge, ClassII, Mandsaur.

(3.) Respondent no.1 filed the civil suit against the present petitioner for declaration and permanent injunction in respect of plot area 40x40 sqft situated at Halka No.44, Village Jheeran, Tehsil and District Mandsaur.