DEBANGSU BASAK,J. - (1.) In the execution petition, two issues arose for consideration. One issue was with regard to the actual delivery of possession of the suit premises to the decree holder in terms of the decree as modified. The other issue was the fixation of the date of possession. These two issues were framed and noted in the order dated February 11, 2021.
(2.) By the order dated February 11, 2021, after recording the contentions of the parties to the execution petition, on both the issues, so far as delivery of the possession of the suit premises was concerned, orders in terms of prayers (b) and (c) of the Column 10 of the statement of the execution petition were granted.
(3.) Learned Advocate appearing for the decree holder submitted that, the decree holder obtained possession of two garages, covered space on the ground floor and the open space on the ground floor on February 20, 2021. However, the date of possession can be construed to be on February 11, 2021 being the date of the order for making over possession.;