RAJESH Vs. DALEL SINGH AND OTHERS

JUDGEMENT

(1.) Rajesh one of the legal representatives (LRs) of decree-holder (DH) Hukam Chand @ Hukmi (since deceased) has filed this revision petition impugning judgment dated 20.11.2008, whereby execution petition filed by the petitioner and proforma respondents no. 3 to 10 as legal heirs of the original DH, under Order 21 Rule 32 read with Section 151 of the Code of Civil Procedure (in short CPC), has been dismissed by the Executing Court.

(2.) DH filed suit against respondent no.1 Dalel Singh as defendant.

(3.) The said suit was decreed ex-parte vide judgment and decree dated 07.10.1992 (Annexure P-1), restraining the defendant from interfering in possession of the plaintiff over the suit property, except in due course of law. Respondent no. 2 is mother of respondent no. 1.