SUKHWINDER SINGH Vs. INDER SINGH AND ANOTHER

JUDGEMENT

(1.) Instant revision petition has been filed for setting aside the order dated 16.4.2012 passed by learned Civil Judge (Senior Division), Gurdaspur, whereby the execution application moved by the petitioner seeking physical possession of the disputed property, has been dismissed.

(2.) I have heard learned counsel for the parties and perused the record.

(3.) Objection was raised by respondent in the above-said application for recalling warrant of possession for delivering actual possession of the suit land. Learned executing court accepted the objection petition and came to the conclusion that the property in question is joint and symbolic possession has already been delivered.