KAMALDEEP KAUR Vs. TEJA SINGH

JUDGEMENT

(1.) OBJECTORS Kamaldeep Kaur and her brother Harmandeep Singh have filed this revision petition under Article 227 of the Constitution of India assailing order dated 26.11.2011 (Annexure P-1) passed by the Executing Court, thereby dismissing objections preferred by the petitioners as well as the objections preferred by their mother Satwinder Kaur ­ proforma respondent no. 2 ­ judgment-debtor (JD).

(2.) RESPONDENT no. 1 Teja Singh ­ decree-holder (DH) filed ejectment petition against respondent no. 2 ­ JD under the East Punjab Urban Rent Restriction Act, 1949, seeking ejectment of respondent no. 2 as tenant from the demised property. The said ejectment petition was allowed by learned Rent Controller, vide order dated 23.01.2008 (Annexure P-6), which was upheld by Appellate Authority in appeal vide judgment dated 20.02.2010 and by this Court in revision petition vide order dated 19.04.2010. Consequently, respondent no. 1 ­ DH filed execution proceedings for execution of the said order.

(3.) LEARNED Executing Court, vide impugned order (Annexure P- 1), dismissed the objection petitions. Feeling aggrieved, objectors have filed this revision petition assailing the said order.