GURMUKH SINGH Vs. AMAR SINGH

JUDGEMENT

(1.) This revision petition is directed against the order dated 30.8.2005 vide which the second set of objections filed by the petitioner has been dismissed.

(2.) The respondent/decree-holder has a decree in his favour of the year 1966 passed in Civil Suit No. 225 of 1964. Appeal against the said judgment and decree was dismissed upto the High Court in R.S.A. No. 979 of 2002 in which apparently it was clearly observed that in view of the sale deed Ex. P-1, the property was sold along with the trees thereon and consequently the decree-holder was entitled to cut the trees and not the present petitioner. During the course of execution of the said decree, the petitioner filed objections and tried to stall the execution but the same were dismissed. On an earlier occasion objections were preferred in Execution No. 108 of 10.8.1991 and the following issue was framed:

(3.) The aforesaid issue was answered in favour of the decree-holder vide order dated 13.2.1996.