Rakesh Tiwari, J. - (1.) Heard the learned counsel for the parties and perused the records.
(2.) This revision has been preferred against the judgment and order dated 24.12.1987 passed by the 1st Civil Judge, Muzaffarnagar in Civil Misc. Case No. 51 of 1985.
(3.) The revisionist has sought the relief from this Court to allow the revision and set aside the judgment and order dated 24.12.1987 and to dismiss the execution application moved by the opposite party before the learned Civil Judge.;