RUCHI MANDEWAL Vs. RAJINDER SINGH AND ANOTHER

JUDGEMENT

(1.) PRESENT revision petition is directed against the order dated 30.05.2013, passed by the executing court at Roop Nagar whereby objections filed by petitioner have been dismissed. Learned counsel for the petitioner has assailed the order. He submits that petitioner is a bonafide purchaser of the property. He has asserted that petitioner had purchased the suit property vide sale deed dated 5.3.2010 from Gurmit Kaur. Thus, she can not be deprived of the right accrued to her.

(2.) I have heard learned counsel for the petitioner and given careful thought to the facts of the case.