BABU SINGH Vs. JALANDHAR IMPROVEMENT TRUST

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This special leave petition impugns judgment and order of the High Court dtd. 20/9/2022 dismissing the revision of the petitioners against the order of the Execution Court dtd. 8/1/2014 by which application filed by the petitioners under Order XXI Rule 32 of the Code of Civil Procedure, 1908 was dismissed as barred by limitation.

(3.) A perusal of the record would reveal that the trial court had dismissed the suit of the petitioners against which a First Appeal was preferred. The First Appellate Court vide judgment and decree dtd. 6/1/2005 dismissed the suit in the following terms: