ANJANI KUMAR MISHRA,J. - (1.) Heard Shri Nipun Singh for the revisionist and Shri Ashish Kumar Singh for the opposite party.
(2.) The instant revision arises out of an execution case, filed for execution of a compromise decree passed in an SCC Suit for arrears of rent and eviction.
(3.) The execution case has been dismissed by the execution Court holding it to be not maintainable.;