KISHAN PALSINGH Vs. G.L. DHARA

JUDGEMENT

(1.) This execution first appeal is filed by the objector/appellant against the impugned judgment of the executing court dated 19.8.2014 by which the executing court has dismissed the objections filed by the appellant.

(2.) The appellant/objector is one Sh.Kishan Pal Singh and the decree holder is one Sh.G.L.Dhara. Sh.G.L.Dhara/decree holder filed a suit against four defendants, Sh.Amin Chand, Sh.Jagan Singh, Sh.Prem Singh Verma and Sh. Dhiraj Singh with respect to the suit property admeasuring 4000 sq. yds. falling in khasra no.742, village Mandawali Fazalpur, Shahdara, Delhi.

(3.) This suit of the decree holder was decreed by a learned Single Judge of this Court vide its judgment dated 28.8.2001. The judgment debtors in that suit filed an appeal before the Division bench of this Court, and which appeal was dismissed by the Division Bench vide judgment dated 23.9.2008.