- (1.) Heard learned counsels for the parties.
(2.) These five appeals involving similar controversy are being decided by this common order.
(3.) These appeals are directed against the impugned order dated 30.09.2009 passed by the learned lower appellate court of Additional District Judge, No.2, Jodhpur whereby the objections filed by the appellants under Order 21 Rule 97 CPC was dismissed by the appellate court upholding the order passed by the learned Executing Court on 31.05.2008; and thus in an eviction decree passed in favour of plaintiff-respondent- Rajasthan Board of Muslim Wakf, Jaipur in relation to suit property situated at Takiya Chand Shah , M.G.H. Road, Jodhpur, the courts below have held that the appellants are bound by the decree, which had become final in favour of the respondent-plaintiff up to Apex Court of the country and, therefore, they are liable to hand-over the vacant possession of the premises/shops in question to the respondent-plaintiff.;