Dr. Vineet Kothari, J. - (1.) THIS revision petition is reported to be time barred by 323 days.
(2.) FOR the reasons mentioned in the application under Section 5 of the Limitation Act, the delay of 323 days in filing this revision petition is condoned. The application seeking condonation of delay thus, stands disposed of and the petition heard on merits. The present revision petition has been filed by one Pokar Ram, claiming to be the adopted son of Late Shri Ghasiram, aggrieved by the orders dated 20.02.2013 and 06.03.2013 passed by the executing court of Civil Judge (Junior Division) & Metropolitan Magistrate, Jodhpur Metropolitan, Jodhpur. By the said order, the learned executing court has rejected the application/objection of the present petitioner Pokar Ram filed under Order 21 Rule 97 CPC in the execution of a decree dated 15.02.2007 passed in favour of respondent -Kumari Anand Rop, in whose favour the said Ghasiram had executed a Will on 31.03.1992 for The suit property in question, which is a residential house at Bagar Chowk, Kila Road, Jodhpur.
(3.) THE reasons assigned by the learned executing court below for rejection of the said application of Pokar Ram, are as follows: - - ;