Manoj Misra, J. - (1.) Supplementary affidavit filed today, is taken on record. Heard learned counsel for the revisionist and perused the record.
(2.) The present revision has been filed by judgment-debtor against the order dated 09.02.2017 passed by the Additional District Judge, Court No.5, Allahabad by which the objection of the revisionist, under Section 47 CPC, in respect of executability of decree passed in S.C.C. Suit No.48 of 2012, has been rejected.
(3.) A perusal of the record would reveal that S.C.C. Suit No.48 of 2012 was instituted by the plaintiff-respondent (herein after referred to as decree-holder) for the following reliefs:- "(i) a decree for Rs.57500 as rent, prop., water tax, electricity charges and cost of notice against the defendant; (ii) ejectment of the defendant from the premises detailed at the foot of the plaint and for vacant possession; (iii) future damages from the date of suit till the date of possession; (iv) cost of the suit; (v) any other relief which the Court deem fit and proper.";