BALJINDER KAUR Vs. HARBHAJAN KAUR AND OTHERS

JUDGEMENT

(1.) The objector in the execution proceedings has come up with the present revision aggrieved by the rejection of objections raised by her.

(2.) Suit was filed for possession by the plaintiffs. They having set up title under the registered sale-deed in their favour, got a decree for delivery of possession from the original defendant Joga Singh.

(3.) In fact Joga Singh, defendant in the suit, vanished from the scene during the course of trial even before his examination-in-chief was subjected to cross-examination. Though Joga Singh had set up a plea in the written statement that he had been in possession of the suit property under the general power of attorney executed by Labh Kaur and the revision petitioner Baljinder Kaur, he failed to contest the suit to its logical end.