KHUSHIRAM AWASTI Vs. SAHAB SINGH

JUDGEMENT

(1.) LA . Nos. 9114/2011 and 10045/2011 for taking certain facts on record are allowed.

(2.) ARGUMENTS heard.

(3.) THE appeal was preferred against the order -dated 5.4.2011 passed by Twelfth Additional District Judge, Jabalpur in Misc. Civil Appeal No. 11/2010. By that order, the petitioner's appeal, under Order43 Rule 1 (ja) of the Code, against rejection of his objection to execution of the decree -dated 24.10.1994 passed in favour of the respondent no. 1 and against the respondent no. 2 in Civil Suit No. 229 -A/94, was dismissed. It was a decree for specific performance of a contract for sale of suit land whereas the objection was raised inter alia on the ground that the petitioner had been in a lawful possession thereof since 1979.