PREM CHAND Vs. SHIV RAM

JUDGEMENT

(1.) The hearing of the case is being held through video conferencing on account of restricted functioning of the Courts.

(2.) The petitioner is a decree holder. He assails the correctness of order dtd. 17/8/2021, passed by the Civil Judge, Senior Division, Yamuna Nagar, Jagadhri, in the execution petition. The Court has allowed the objections and issued warrants of possession only with respect to the land measuring 6 Bighas and 10 Biswas.

(3.) Some facts are required to be noticed.