MADAN MOHAN SHARMA Vs. KISHAN GUPTA

JUDGEMENT

(1.) Petitioner impugns order dated 13.12.2019 whereby the objections of the petitioner to the execution petition filed by the respondent has been dismissed.

(2.) Petitioner/objector had filed the subject objection petition contending that he is the owner of the property bearing DDA flat No.A-73A, Ground Floor, Raghubir Nagar, New Delhi and behind his back a decree of possession has been obtained by respondent No.1 against respondent No.2.

(3.) The Executing Court, while dismissing the objections has noticed that the petitioner/objector had not produced any original document in support of his title, despite several opportunities having been granted to him. He had only produced photocopies of General Power of Attorney executed by the original allottee Sh. Yad Ram in favour of Sh.Kamlesh Narain Sharma and of the Power of Attorney executed by Sh. Kamlesh Narain Sharma in his favour.