- (1.) The petitioner has moved this revision petition aggrieved by order dated 24.01.2013, vide which the objections filed by the petitioner against the execution have been rejected.
(2.) It is contended by counsel for the petitioner that the execution application was barred by limitation, and therefore, the court below has committed error in rejecting the objections filed by the petitioner/judgment debtor.
(3.) In support of his contention, counsel for the petitioner has placed reliance on Bhanwar Devi (Smt.) Vs. Raj Kumar & Ors., 2006(1) DNJ (Raj.) 424. In the said case, an application was moved for execution of the decree for mandatory injunction. The Court observed that the application is governed by Article 135 of the Limitation Act and such decree could be executed within three years.;