KHATTU RAM Vs. CHARAN DASS AND ANR

JUDGEMENT

(1.) This is a petition under Article 227 of the Constitution of India for setting aside orders dated 12.12.2009 (Annexure P17) and dated 18.12.2009 (Annexure P20) passed by the Additional Civil Judge (Senior Division), Guhla (hereinafter called as the Executing Court').

(2.) I have heard the learned Counsel for the parties and have perused the record.

(3.) The petitioner has impugned Annexures P17 and P20 passed by the Executing Court pursuant to the execution of the decree dated 19.7.2004 of the Civil Court, as modified by the District Judge, Kaithal vide judgment dated 20.11.2006. The suit in which the said decree was passed was filed by respondent No. 1 for specific performance against respondent No. 2 and the petitioner, who had purchased some land vide sale deed dated 1.6.1998 out of the land which was subject-matter of the agreement to sell dated 19.6.1997 having been executed between the respondents.