M. S. Liberhan, J. - (1.) This revision Petition arises out of an order, dated June 6, 1989, passed by the Subordinate Judge First Class, Samana, dismissing the objections of the judgment-debtors.
(2.) The decree-holder, Thakar Dawara Dadhna, through Arjan Dass Mohatmim brought a suit, in the year 1978, for possession, declaration and injunction against the petitioner-judgment-debtors, inter alia claiming that the alienation made by the judgment-debtors were illegal and void. Their right to alienate as Mohatmims was challenged.
(3.) The suit for possession was decreed against Sant Ram and Kishni stated to be the Mohtamims, as alienors and the other respondents as alienees from them. The decree-holder sought the execution of the decree against the judgment-debtors.;