- (1.) The instant revision arises out of the order dated 16-4-1993 passed by learned Additional District Judge No. 1, Jodhpur rejecting objection of judgment debtor against execution of the decree transferred from the court of learned Second Joint Civil Judge (Sr. Division), Narol from State of Gujarat.
(2.) The brief facts of the case in nut shell are that decree-holder Nirma Corporation, non-petitioner No. 1, obtained a money decree against the revisionists and non-petitioner No. 2 from the court of Second Joint Civil Judge (Sr. Division) Narol on 24-61987. The decree-holder applied to the Narol Court to transfer the said money decree to Jodhpur court for its execution.
(3.) In pursuance of the application moved by the decree-holder the Narol court on 19-12-1987 passed an order transferring the money decree to learned District Judge, Jodhpur for its execution who in turn transferred it to the court of learned Additional District Judge No. 1, Jodhpur for execution under Order 21, Rule 8 etc.;