SOUMEN SEN,J. - (1.) The grievance of the petitioner in this revisional application is that in spite of having a decree in his favour, the said decree could not be executed due to delay in disposing of the Title Execution Case No. 24 of 2004.
(2.) It appears that the judgment debtors instituted a suit being Misc Case. No. 202 of 2010 during the pendency of the execution application which was ultimately dismissed on 6th December, 2010. Thereafter the Executing Court proceeded with the execution case but by an order dated 26th August, 2011 observed that since a preliminary decree was passed on compromise, the parties may explore the possibility of amicably settling the disputes in terms of the compromise petition.
(3.) Learned counsel appearing on behalf of the petitioner submits that the opposite parties were deliberately delaying the proceeding before the Executing Court.;