DHARAM PAL Vs. PARDUMAN SINGH

JUDGEMENT

(1.) Judgment-Debtor (JD) Dharam Pal has filed this revision petition under Section 115 of the Code of Civil Procedure (in short CPC) impugning order dated 13.08.2001 passed by the Executing Court, thereby dismissing objections preferred by the JD-petitioner.

(2.) Respondent Parduman Singh filed suit against the petitioner.

(3.) The suit was dismissed by the trial court. However, in first appeal, the suit was decreed for permanent injunction restraining the defendant (petitioner herein) from interfering in co-ownership and possession of the plaintiff (respondent herein) on the premises in question. Regular Second Appeal preferred by the petitioner against the said judgment and consequent decree has been dismissed by this Court vide judgment dated 27.09.1993.