KHEM CHAND Vs. PARVEEN BALA

JUDGEMENT

(1.) Objectors Khem Chand and his sisters Pemmi Devi and Veena Devi have filed this execiton second appeal having failed in both the courts below.

(2.) This case illustrates how execution of orders passed by the courts is delayed or frustrated by vested interest.

(3.) In the instant case, ejectment petition filed by respondent Parveen Bala under the East Punjab Urban Rent Restriction Act, 1949 on the ground of personal necessity was allowed by the appellate authority against Madan Lal tenant. Civil Revision No. 7308 of 2009 filed by Madan Lal was dismissed by this Court vide judgment dated 28.5.2010, Annexure R/7. Thereupon, respondent-landlady filed execution petition for execution of the ejectment order.