SARAWJEET SINGH Vs. KUSUM KUMARIA & ORS

JUDGEMENT

(1.) Before coming to the real issues in the present matter it would be appropriate to state few facts. The impugned property was sold in an auction but the decree holder improved upon the bid and deposited 5,32,50,000/- in the Court on 08.11.2013. Hence on 28.07.2014 a sale certificate was issued in favour of the decree holder. However the judgment debtor did not hand over possession of the premises to the decree holder and on the other hand had challenged the order of the Court before the Division Bench in RFA(OS) 124/2015. The first appeal was dismissed on 20.10.2015 subject to costs. The Judgment debtor then filed SLP(C) 4821/2016 which was also dismissed on 22.07.2016.

(2.) I may refer to some orders of this Court relevant to deciding the controversy.

(3.) Despite service of advance copy of the application on the Judgment Debtors, none is present on their behalf.