SWATANTER KUMAR,J - (1.) THIS revision along with other connected revisions being on the regular list of this Court have been called out number of times today but nobody appeared on behalf of the petitioner to argue these revisions. These revisions were filed in the year 1982 and I see no reason to adjourn these cases. Left with no alternative the matters are being disposed of in accordance with law.
(2.) THE learned executing Court vide order dated 20.2.1982 passed in Execution No. 131 of 1980 directing that the four other execution petitions filed by the decree holder be consolidated with that execution petition titled as Labhu Ram v. J.I.T. and evidence was, thus, recorded in that case. Vide order dated 19.4.1982 the learned executing Court dismissed the execution applications resulting in filing of the five revision petitions before this Court being Civil Revisions No. 1884, 1864, 1865, 1885 and 2137, all of 1982. The decree holders filed five execution applications praying that the amounts indicated by each of the decree holders should be recovered from the judgment debtors in accordance with law. The amounts were claimed by the decree holders on account of solatium, interest and expenses. The applications for execution upon notice were contested by the judgment debtors who filed objections and stated that decree holders cannot claim money of exempted area and the amount legally and lawfully due to the decree holders had been paid and, thus, prayed for dismissal of the execution applications. The learned executing Court framed the following issues :- 1. Whether the D.H. is not entitled to the balance amount in view of the objections of the J.D. ? (OP JD) 2. Relief.
(3.) AS already noticed above, all these petitions were consolidated with execution petition No. 131 of 1980 and evidence of the parties was recorded in that case. The decree-holders examined themselves while the judgment debtors examined one Shri Sanjeeva Rai OW1 in support of their respective cases. The executing Court dismissed these objections resulting in filing of these revisions.;