LILU RAM Vs. TULSI PURI

JUDGEMENT

(1.) By this judgment, I intend to dispose of above mentioned two revision petitions i.e. CR-5659 and 5661 of 2022 having arisen out of the same controversy.

(2.) Under challenge in revision petition No. 5659-2022 is order dt. 12/10/2022, passed by Civil Judge (Jr. Divn.) Narwana in Execution Petition No. 13 of 2021 in case titled as 'Tulsi Puri (since deceased) through his LRs Vs. Lilu Ram and others'. Vide the impugned order, the objections under Sec. 47 read with Sec. 151 CPC dt. 15/2/2022 preferred by the petitioners were dismissed. Whereas, in the other revision petition No.5661-2022, the petitioners have assailed the same order dt. 12/10/2022, in Execution Petition No. 38 of 2019 in case titled as 'Shamsher and others Vs. Umardeen and others'. Vide the impugned order, the objections under Sec. 47 read with Sec. 151 CPC dt. 03. 02.2022 preferred by the petitioners were dismissed.

(3.) Briefly stated facts of the case are that Lilu Ram, Raj Kumar and Ram Kumar sons of Hari Ram, residents of Village Bidhrana, Tehsil Narwana, District Jind for themselves and as representative for inhabitants of Village Bidhrana belonging to Puri and Giri communities had filed a civil suit against Tulsi Puri and Sita Giri claiming ownership of agricultural land measuring 4K-4M. Similarly Umardeen and others also filed civil suit against the same defendants.