RANA MAHAJAN Vs. PURSHOTTAM KRISHAN

JUDGEMENT

(1.) The Hon'ble Supreme Court commented on the plight of a decree holder in India and observed as under in Satyawati v. Rajinder Singh and another, 2013 7 Scale 371.

(2.) Thereafter, the decree holder sought execution of judgment/order passed in the year 1985, but till date, the decree holder has not been able to take possession in spite of ejectment order in his favour.

(3.) Instant civil revision under Article 227 of the Constitution of India arising from the objections filed by the petitioners, who are third party (hereafter to be referred as objector) is for setting aside the order dated 18.03.2013 (Annexure P-1) passed by learned Additional Civil Judge (Sr. Divn.), Amritsar whereby objections preferred by the petitioners-objectors have been dismissed as well as against the order dated 25.05.2013 (Annexure P-2) passed by learned Additional District Judge, Amritsar whereby the appeal preferred by the objectors has been dismissed.