Saeed-Uz-Zaman Siddiqi, J. - (1.) This revision has been preferred against the order dated 26.05.2012 passed by Learned Additional District Judge, Court No. 2, Lucknow in Misc. Case No. 10C of 2012, BSNL v. Pushpa Awasthi , by which the objections of the revisionist under Section 47 C.P.C. has been rejected.
(2.) I have heard both learned counsel for the parties and have gone through the records.
(3.) Admittedly, during the course of execution, commission was issued and Commissioner's report dated 17.04.2011 says "After inspection of the House, the portion of the House under tenancy was closed before me and a new lock was again put by Shri Anurag Awasthi at the place, it was and the key of lock was handed over to Shri Anurag Awasthi in absence of any direction in this regard to me.";