INDIA ELECTRIC WORKS LIMITED Vs. RAM KISHAN

JUDGEMENT

(1.) On 15.4.1975, a Decree to; possession was passed by this Court. EA No. 78/95 was filed by the Decree Holder. On 26.2.1995, the possession was delivered to the Decree Holder through Court.

(2.) One M/s. Nagpal Express Transport Pvt. Ltd. filed objections in EA 96/95 claiming the right in the property. His Lordship Hon'ble Mr. Justice R.C. Lohati dismissed the EA on 10.5.1995.

(3.) The Judgment Debtor Shri Ram Kishan filed objections claiming the right in the property in EA 146/95. EA 145/95 was filed for condoning the delay in filing objection in EA 146/95. Tersely stated the objection by Shri Ram Kishan is that Laxmi Devi his wife is the owner of the property and she had filed Suit No. 425/ 94 on the file of Civil Judge (Shri S.K. Sharma, Civil Judge) Delhi against M/s Lica Pvt. Ltd who is the purchaser of the property from the Decree Holder. It is not stated in the petition under what capacity Laxmi Devi was in the possession of the property.