JASPREET SINGH,J. - (1.) Heard Shri N.K. Seth, learned Senior Advocate ably assisted by Shri Sachin Garg, learned counsel for the revisionist and Shri Uttam Kumar Srivastava, learned standing counsel for the State-respondents.
(2.) As both the above revisions are in between the same parties arising out of an execution case and assail two different orders and primarily the controversy is one and the same, accordingly, both the above revisions have been connected and heard together and accordingly is being decided by this common judgment.
(3.) This is a classic case which deals with difficulties faced by a decree holder in execution of a decree. In relation to the difficulties faced by a decree-holder in exercise of the decree, in 1872, the Privy Council had observed that : (MIA p.612) ".. the difficulties of a litigant of India begin when he has obtained a decree".;