- (1.) Aggrieved by order dated 06.09.2010 in Title Execution Case No.11 of 2006 and order dated 30.08.2013 in Civil Misc. Appeal No.09 of 2010, the present writ petition has been filed.
(2.) The brief facts of the case are that, Title Suit No.54 of 1998 was instituted by the plaintiffs for declaration of their right, title and interest in the suit scheduled property and for recovery of possession. In Title Suit No.54 of 1998, the wife of the petitioner was arrayed as defendant no.1 however, the petitioner who is the legal heir and successor of Bhagmat alias Matla Hansda was not made a party. Title Suit No.54 of 1998 was decreed on 23.03.2006 and thereafter, the decreeholder filed Execution Case No.11 of 2006, in which the petitioner filed application dated 08.05.2007 under Section 47 CPC and under Order 21 Rule 97 r/w Section 151 CPC. The said application has been dismissed vide order dated 06.09.2010 and the appeal preferred by the petitioner has also been dismissed on 30.08.2013. Aggrieved, the petitioner has approached this Court by filing the present writ petition.
(3.) Heard the learned counsel appearing for the petitioner and perused the documents on record.;