B.K.Rathi, J. - (1.) This revision under Section 115 C.P.C. has been preferred against the order dated 29.5.2002 in execution case No. 3 of 2002 passed by XXth Additional District Judge, Meerut.
(2.) The revisionist is judgment debtor. He filed objections under Section 47 C.P.C., which were rejected on 22.5.2002. Thereafter, the question arose before the Executing Court as to how much amount is due under the decree. This has been decided and the recovery warrant for Rs. 18,18,494.13p. have been issued by order dated 29.5.2002. This order has been challenged and the contention is that the amount has not been properly calculated. In this revision, learned Counsel for the revisionist has also submitted the chart calculating the amount due.
(3.) I have heard Sri B. Dayal, learned Counsel for the revisionist and Sri A.D. Prabhakar, learned Counsel for the respondents.;