- (1.) This revision petition has been filed by the petitioners-judgment debtors against the order D/- 18-5-2004 passed by the learned Civil Judge (J. D.), Merta in Execution Case No. 3/2004 by which the application for execution of the decree D/- 14-1-1970 passed by the learned Dist. Judge, Merta was allowed and the learned Executing Court held that in terms of decree D/- 14-1-1970 the respondents-decree holder were entitled to perform Seva Puja in the Bhanwal Mata Ji Temple and also to receive offerings and for that warrant for possession was issued so that they could make Seva Puja and receive offerings, be quashed and set aside.
(2.) It may be stated that Ram Pal Puri (present decree holder-respondents are Legal Representatives of Rampal Puri) filed a civil suit No. 369/1953 in the Court of Munsif, Merta for declaration against Kuna Puri and Mohan Puri (judgment debtors-petitioners are legal representatives of Kuna Puri and Mohan Puri) seeking declaration regarding their right to worship in Bhanwal Mata Ji Temple. 2A. The said suit was dismissed by the learned Civil Judge, Merta vide judgment and decree D/- 30-11-1956. Against the judgment and decree D/- 30-11 -1956, Ram Pal Puri filed a Civil Appeal No. 35/57 in the Court of Dist. Judge, Merta in which a decree by way of compromise was passed declaring the rights of the worship between the parties (Rampal Puri and Mohan Puri) in the manner that both the parties would have right of worship and receiving offerings 6 months each in a year by turn and thereafter turn by turn, they would perform the Seva Puja and receive offerings and the offerings which were being presented before the deity would be taken by that party in whose favour turn was running.
(3.) That compromise decree which was passed on 29-4-1957 was again amended on the basis of compromise through judgment and decree D/- 14-1-1970 passed by the Dist. Judge, Merta and according to fresh compromise decree D/- 14-1-1970, name of Kuna Puri was also added along with Mohan Puri (present petitioners are Legal Representatives of Mohan Puri as well as Kuna Puri) meaning thereby that share of judgment-debtors, namely, Mohan Puri and Kuna Puri in the Seva Puja of the temple was 50% and similarly /share of decree holder Rampal Puri (present respondents are Legal Representatives of Ram Pal Puri) was 50% and thus Mohan Puri and Kuna Puri would have right of Seva Puja for 6 months each in a year, whereas right of Seva Puja of decree-holder Rampal Puri would be for one year and thereafter the turn would rotate.;