GURVIR INDER SINGH Vs. BRIG RAJENDRA SINGH

JUDGEMENT

(1.) THIS order shall dispose off the execution petition filed by shri Gurvir Inder Singh @ Bulbul Singh and Shri Jugvir Inder Singh (hereinafter to be referred to as decree holders) for execution of consent decree of partition dated 5. 9. 1989 in Suit No. 2526/1987. This order will also dispose off the objections against the execution filed by Smt. Priti Suri and Mrs. Timki Singh @ Salini Singh (hereinafter to be referred as the objectors ).

(2.) IN order to decide theobjections against the maintainability of the present execution petition it will be necessary to give a brief background of the facts of the case leading up to the filing of the present execution petition. These facts are summarised as follows:-

(3.) THE decree holders and the objectors are related to each other as real brothers and sisters. The property which is in dispute is property bearing No. B-21, Westend, Diplomatic Enclave extension, New Delhi built on a plot area of about 800 sq. yds. Late brig. Rajendra Singh and Late Ms. Indrani Singh were the parents of the decree holders and the objectors.