- (1.) CM No. 27320-CII of 2009 Learned counsel for the applicants does not press this application. Dismissed being not pressed. Civil Revision No. 5718 of 2009 This petition assails the order dated 27.072009 (Annexure P-8) passed by the Civil Judge (Senior Division), Jagadhri, dismissing the objection petition filed by the JD- petitioner.
(2.) The facts of the case are that the plaintiff-respondent Bank of India (hereinafter referred to as 'the respondent) had obtained a decree for a sum of Rs. 1,68,326.18 paise alongwith interest at the rate of 15.50% per annum from the Civil Court on 01.02.1991. The appeal against the said judgment, preferred by the petitioner-JD (hereinafter referred to as 'the petitioner') was dismissed on 27.07.1993. Thereafter, the respondent Bank filed the execution petition on 12.04.1994. The petitioner had also filed an application under Order 9 Rule 13 CPC for setting aside the ex parte decree, which was also dismissed. The property was put to attachment and sale. The sale was effected on 03.05.2008 and it was confirmed later on. The petitioner had preferred an objection petition, which was dismissed.
(3.) It is not in dispute that the execution of the decree is for more than Rs. 10 Lakhs. The decree has been executed as much as the sale has been confirmed.;