KHAZAN SINGH Vs. GURBHAJAN SINGH

JUDGEMENT

(1.) Leave granted.

(2.) Interpretation of a decree passed as far back on 14.01.1953 falls for consideration in this appeal which arises out of a judgment and decree dated 21.10.2005 passed by the High Court of Punjab and Haryana in Civil Revision No. 1186 of 1984 whereby and whereunder the order dated 30.01.1984 passed by the Additional District Judge, Patiala was set aside.

(3.) The subject matter of the suit filed by one Sampuran Singh was in respect of 2 bighas 17 biswas in Khasra No. 2057 to 2059. A decree for recovery of possession was passed. The present dispute revolves round the question as to whether actual possession in execution of the said decree was granted or not.