MOHINDER SINGH Vs. KULWANT SINGH

JUDGEMENT

(1.) THIS is civil revision filed by Mohinder Kaur against the order dated 31.1.1994 passed by Mrs. Rekha Mittal, Addl. Senior Subordinate Judge, Ludhiana whereby she dismissed the execution petition "Mohinder Kaur and others v. Kulwant Singh and others" as fully satisfied. Facts :

(2.) MOHINDER Kaur is the wife and Manjit Singh and Sandeep Singh are minor sons of Satnam Singh. They filed suit for damages against Kulwant Singh and others for the murder of Satnam Singh by them. Their suit was decreed on 7.1.1984 and compensation to the due of Rs. one lacs was awarded to them. Kulwant Singh and others went in appeal which was dismissed by the Additional District Judge, Ludhiana on 26.2.1992.

(3.) KULWANT Singh and others approached this Court through CM No. 4265-C of 1993 in RSA No. 1740 of 1992 in which the following order was passed by this Court on 21.12.1993 :-