N.N. Sharma, J. - (1.) THIS revision by judgment debtor is directed against order dated 19 -4 -1982 by Sri G.S Pandey, learned Civil Judge, Moradabad who disposed of two applications papers Nos. 200/C and 203/C by a composite order which is being assailed in this revision. 200/C was the objection by revisionist against the right of auction purchasers to adduce evidence which was rejected and objection 202/C filed by auction purchasers was allowed.
(2.) 203/C was application by auction purchasers for substituting their names in place of original decree -holder in execution application which was allowed. I have heard learned Counsel for parties and perused the record. Following facts are relevant to appreciate the controversy involved in the case.
(3.) ONE C. Mayadas obtained a money decree in the sum of Rs. 70,000/ - against revisionist in Suit No. 111 of 1966 from the Court of Civil Judge, Lucknow on 27 -2 -1967. That decree was transferred to Moradabad for execution. C. Mayadas died pending the execution proceedings leaving his widow and two sons.;