VEENA DEVI Vs. RANJIT KAUR

JUDGEMENT

(1.) This Revision Petition is filed by the objector, Smt. Veena Devi against the order of Civil Judge dated 14.10.2004 rejecting her objections to execution of a decree passed in favour of Smt. Ranjit Kaur, the respondent.

(2.) The respondent had filed the suit for possession in respect of property located in Khasra No.23/24/25C situated at village Asalat Pur Khadam, Delhi measuring 600 sq.yds. The respondent had also filed the site plan along with the plaint. The said suit was filed against Mr. Ramlal and Mr. Kala, son of Ramlal. The suit was contested by the said defendants but was ultimately decreed on 26/11/1999. It has been held that the respondent was/is the owner of the said property and the said defendants were in illegal and unauthorised occupation of the suit property and they were directed to hand over vacant peaceful possession of the property to the respondent.

(3.) The objector claims that she was/is in occupation of part of the property having purchased the property in her occupation, from Mr. Amarnath in the year 1989. The objector had also filed documents executed by Mr.Ram Lal, the Judgment Debtor in favour of Mr.Amarnath. Thus, it is obvious that the objector traces her title through the Judgment Debtor.