D.N.PATEL, J. - (1.) THE present petitioners are the original plaintiffs of a Title Suit No. 342 of 1986, which was decreed in their favour, vide order dated 8th September, 1992.
(2.) IT appears that thereafter a title appeal was preferred by the original defendants, which was dismissed. It also appears that thereafter Second Appeal No. 133 of 1998 was instituted by the original defendants, which was also dismissed vide order dated 14th February, 2001.
(3.) IT appears that mean while an Execution Case No. 19 of 1992 was preferred by the decree holder-original Plaintiffs-present petitioners.;