Ajoy Nath Ray, Vidyanand, J. - (1.) This is an appeal from an order passed on 13.2.1992 by the Executing Court.
(2.) The suit itself was filed in 1977 and it resulted in a decree dated 23rd September, 1985.
(3.) The dercee was to this effect that the National Jute Manufacturers Corporation Limited to deliver up quite and peaceful possession of the generating set in question in good condition to the plaintiff within three months from the date of the decree; the decree contained a default clause to this effect that in default of delivery of such possession within the time limit the N. J.M.C. do pay the plaintiff Rs. 15 lacs.;