RAM KISHAN SINGH Vs. BANT SINGH AND ORS

JUDGEMENT

(1.) The respondents Nos. 1 to 5 instituted civil suit No. 570 of 2000 before the trial Court at Mansa against the petitioner and respondents Nos. 6 to 9, herein, that suit was dismissed but the decree of dismissal was reversed by the first Appellate Court vide its judgment dated 23.04.2004. Appeal filed, thereagainst, is pending in this Court. During the pendency of that appeal, execution applica- tion was moved by the respondents Nos. 1 to 5, herein. In that execution application, that has been filed before the Executing Court by the respondents Nos. 1 to 5, the petitioner, herein, filed application for stay of proceedings till the disposal of the Regular Second Appeal pending in this Court.

(2.) This contention of the petitioner did not find favour with the Executing Court and that application was dismissed vide impugned order dated 29.07.2013 (Annexure P-4).

(3.) Aggrieved against the same, the petitioner, herein, who is JD No.1, before the Executing Court has filed the present revision petition with prayer for acceptance, thereof, and for stay on proceedings in the execution application of the respondents Nos. 1 to 5.