RAM AVTAR SINGH Vs. ATTAR SAI

JUDGEMENT

(1.) THIS is defendant/judgment-debtor's revision against the order of the executing court dated 18th July, 1988.

(2.) FACTS giving rise to the present petition are as under.

(3.) A suit was filed by the plaintiff/respondent (decree-bolder) for a permanent injunction restraining the defendant from putting a machine or engine on the well and in the alternative possession of the well and removal of construction by the defendant on Khasra No. 287. The suit was decreed in toto on 24th January, 1972, against which an appeal was preferred on but dismissed by the appellate court on 30th November, 1973. The present application for execution was filed in the year 1984 against which the judgment debtor filed objections which have been over-ruled by the executing court, thereby giving rise to the present revision petition