- (1.) Vide order dated 22.7.2010 while considering the reply of the judgment-debtors (respondents before this Court), the Executing Court disposed of the execution petition with a direction to the decree-holders (petitioners before this Court) to get entered the mutation of the property, which came to their share as per compromise decree dated 7.9.1984 passed in Civil Suit No.517 of 1981. Respondent No.7 Naib Tehsildar was directed to make an entry in the mutation as per the terms of the decree. Now, aggrieved by the said order, the judgment-debtors have preferred this revision.
(2.) Heard.
(3.) There is no denying a fact that a decree was passed on 7.9.1984 on the basis of a compromise, whereby, Jai Narain, Balram, Daya Kishan, Jai Dayal and Ram Singh were declared as owners to the extent of 1/5th share, each, being the sons of Sukh Chand. This judgment was upheld upto the Supreme Court.;