- (1.) Instant case illustrates how an unscrupulous litigant can abuse process of the court to his own advantage and to the disadvantage of the opposite party.
(2.) Judgments debtors no. 1 to 4 have filed this execution second appeal.
(3.) Arjun Singh predecessor of respondents no. 1 to 8, Assa Singh predecessor of respondents no. 9 to 11 and Gurdial Singh respondent no. 12 filed suit for partition of Fuel Depot Plot No. 1352, Sector 20-D, Chandigarh on 23.4.1982. Preliminary decree for partition thereof was passed by the court on 26.3.1984. However, the decree holders (DHs) have not been able to reap the fruits thereof although more than 30 years have passed since they filed the suit and more than 28 years have passed since the suit was decreed.;