Execution of decree–Limitation–Out come of proceedings of mense profit would not come in way of execution of decree and execution not to be kept in abeyance because of that.
2007(5) LAW HERALD (SC) 4104 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Harjit Singh Bedi Civil Appeal No. 5323…