SURJIT SINGH @ SEETA SINGH Vs. BAHADUR SINGH

JUDGEMENT

(1.) In the present case, order impugned is dated 11.05.2010 passed by learned Additional Civil Judge (Senior Division), Nabha/Executing Court, thereby dismissing the objections filed by the judgment-debtor / Petitioner.

(2.) The brief facts of the present case are that learned Trial Court vide judgment and decree dated 29.05.1971 decreed the suit of the Plaintiff-decree holder. Decree reads as under:

(3.) Decree-holder for the first time deposited 2500/-on 20.04.2009, which was the condition precedent for obtaining the possession.