- (1.) These revisions are directed against the order of learned Addl. Dist. Judge No. 2, Sri Ganganagar dt. 17.7.92 whereby the execution petition of the petitioner Dal Kauri was allowed and it was ordered that the land be handed over to her on her furnishing a surety bond in the sum of Rs. 50 lacs for restoration of the possession of the agricultural land measuring 47 Bigha 12 biswas.
(2.) The revision filed by the decree-holder was admitted on 24.8.92 and in the stay petition it was ordered exparte that the petitioner may not be forced to furnish surety bond as ordered by the court below. The counsel appearing on behalf of judgment-debtor moved an application for recalling the order, which was later on withdrawn. The case has come up before me today alongwith the revision filed by the judgment-debtor challenging the same order and as agreed by counsel for the parties both the revisions are decided by this common order.
(3.) It is worthwhile to mention here that a first appeal bearing no. 12/92 has also been filed by the judgment- debtor challenging the judgment and decree dt. 13.1.92 passed by the learned Addl. Dist. Judge which is still pending. In that appeal after hearing both the parties on 6.3.92 order regarding other disputed property viz. Nohra, residential house and vacant plot was passed but regarding agricultural land no order was passed as it was reported by the decree-holder that the possession has already been taken by him on 18.1.92. Thereafter, revisions have been filed against the order passed by the Executing Court dt. 17.7.92 as aforesaid regarding agricultural land arising out of execution proceedings.;