KARANSINGH Vs. SANTOSH

JUDGEMENT

(1.) This revision under Sec. 115 of the CPC has been preferred by the petitioners/decree holders being aggrieved by the order dtd. 15/4/2024 passed by the executing Court whereby their application under Sec. 74 of the CPC has been rejected.

(2.) The petitioners had filed a suit against the respondents for possession of the suit land. The same was decreed by judgment and decree dtd. 10/1/2021 directing delivery of possession of the suit land in their favour.

(3.) Thereafter the decree was put to execution by the petitioners in which on 1/2/2024 possession of the suit land was delivered in their favour by the revenue authorities by explaining the boundaries of the suit land to them. Possession of the crops standing over the suit land was also delivered in their favour. The executing Court thereafter recorded its satisfaction that possession of the suit land has been delivered to the petitioners.