SUNDER DASS Vs. MULAKH RAJ

JUDGEMENT

(1.) This revision petition is directed against the ex parte order of the executing court dated 31st August, 1979 ordering the issue of warrants of possession of the property in dispute.

(2.) It appears that the respondent No. 1, Mulakh Raj, filed a suit for a decree for permanent injunction restraining petitioner, Sunder Das and one Bishamber Lal from interfering with his possession in relation to plots Nos. 32, 33 and 35, Wazir Nagar, Kotla Mubarakpur, New Delhi. The suit of Shri Mulakh Raj was decreed on 27th January, 1971 and a decree for permanent injunction was granted in his favour.

(3.) In spite of the decree, the petitioner and Bishamber Lal disobeyed the decree and Mulakh Raj was dispossessed from the aforesaid property.