(1.) THIS is a Civil Revision and has been directed against the order dated 12.1.2000 passed by the Court of Civil Judge, Junior Division, Patiala, who dismissed the objections of the petitioner under Order 21 Rule 99 C.P.C.
(2.) SOME facts can be noticed in the following manner : Balkar Singh filed a suit against Ajmer Singh and Shamsher Singh. These defendants appeared but they did not appear after filing the written statement and were proceeded ex parte. As a result of that the suit was decreed against Shamsher Singh and Ajmer Singh for mandatory and permanent injunction. Shri Balkar Singh decree- holder, on the strength of the decree, filed an execution petition and he wanted to take the possession of the premises which is presently with the petitioner Shri Baljit Singh. The learned Civil Judge, Junior Division, Patiala vide order dated 12.1.2000, dismissed the objections for the reasons given in para No. 4 of the order, which are reproduced as under :-
(3.) ORDER 21 Rule 99 of the C.P.C. lays down as follows :-