SOM PRAKASH Vs. OM PRAKASH

JUDGEMENT

(1.) The decree holder has filed this revision petition against the order passed by the Executing Court directing him to pay an amount of Rs.9,54,185.00 to the judgment debtor before he gets the possession.

(2.) The decree holder and the judgment debtor are brothers. The petitioner-decree holder filed a suit for possession of half share of the portion of the house having an area of 4 marla comprised in khasra No.831 (0-4). The suit after contest was decreed on 10/2/2016 and concluding part of the judgment reads as under:-

(3.) It is not in dispute that when the defendant filed his written statement while contesting the suit, he disclosed that he has spent an amount of Rs.4.5 lakhs on construction.