DALIP KAUR Vs. BANT KAUR

JUDGEMENT

(1.) The petitioner filed a suit for permanent injunction restraining the defendant-respondent from taking forcible possession except in due course of law. The suit was decreed by the learned District Judge by judgment and decree dated 2.9.1978. The particulars of the land are fully detailed therein.

(2.) After some time, the decree-holder took out execution by making an application that the judgment-debtor in violation of the decree forcibly dispossessed her and that she was entitled to restoration of possession of the land as detailed in the decree-sheet and the judgment-debtor was liable to be punished under Order 21 rule 32 of the Code of Civil Procedure.

(3.) On notice, the judgment-debtor denied the allegations levelled against him. The executing Court by order dated November 12, 1981 dismissed the execution application. It is against this order that the present revision petition has been filed.