ASHOK KUMAR Vs. BALDEV SINGH

JUDGEMENT

(1.) THIS petition is directed against the order dated 11.10.2010 by which the Executing Court has directed the execution of decree in terms of the registration of a sale deed qua the share of the petitioner.

(2.) THE contention raised by the learned counsel for the petitioner is that the impugned order passed by the Executing Court is ambiguous as it does not specifically describe the area which is to be sold by way of execution of a sale deed in favour of the respondents. I have heard learned counsel for the petitioner and have perused the material on record.

(3.) VIDE the impugned order the Executing Court has merely ordered the execution of the decree in the aforesaid terms which is evident from the following extract:- The plaintiff-decre-holders are entitled to get the sale deed executed and registered in their favour as per the share of Ashok Kumar in the suit land. Therefore, JDdefendant is directed to execute registered sale deed in favour of plaintiff-decree-holders qua his share in the suit land upto 15.11.2010. With these observations the objection petition filed by the J.D-defendant is disposed of.