- (1.) Instant revision petition has been filed by the petitioner against order dated 06.07.2002 passed by the Addl. Civil Judge (Jr. Dn.) First Class No.1, Jodhpur whereby objection raised by the decreeholder in the execution proceedings against the petitioner that he is not entitled to be heard was rejected and the executing Court gave finding that execution proceedings initiated by the decree- holder is within limitation.
(2.) The petitioner is challenging the said order to the extent of the finding given by the executing Court with regard to rejecting the contention of the petitioner objector that execution proceedings is time-barred.
(3.) Learned counsel for the petitioner submits that admittedly the judgment and decree was passed by the trial Court on 23.02.1966 and the execution proceedings was initiated in the year 1996 in which the petitioner filed an application under Order 21 Rules 97 and 98, read with Section 151, C.P.C. on 08.05.2000; and, after filing reply by the decree-holder to the objection petition, the objector Badan Singh died and, thereafter, an application under Order 22 Rule 3, C.P.C. was filed for taking the LRs of objector on record and the same was allowed.;