RAM PHAL Vs. GIRDHARI AND OTHERS

JUDGEMENT

(1.) Instant civil revision has been filed under Article 227 of the Constitution of India for setting aside the order dated 29.09.2008 passed by learned Additional Civil Judge (Sr. Divn.), Panipat whereby objections filed by the petitioner to the execution for decree of possession has been dismissed and the order dated 16.02.2011 passed by learned Additional District Judge, Panipat whereby appeal preferred by the petitioner against the order dated 29.09.2008 has been dismissed.

(2.) Shorn of unnecessary details, the facts relevant for disposal of the present petition are to the effect that respondents no.1 to 14 filed civil suit No.84/2000, titled as 'Girdhari Lal v. Ram Swarup etc.' which was decreed and decree for possession on the basis of ownership was granted. It would be appropriate to mention here that the matter in civil suit went up to the Hon'ble Supreme Court. Some of the parties made objections to the execution of decree for possession which were dismissed. Thereafter, the petitioner herein who is a third party and claims to be in cultivating possession of suit property filed objections which have been dismissed by the Executing Court vide impugned order dated 29.09.2008 and the appeal preferred against the order dated 29.09.2008 has also been dismissed vide impugned order dated 16.02.2011 passed by learned Additional District Judge, Panipat. Hence, this revision petition.

(3.) I have heard learned counsel for the petitioner and perused the record.