HAMIR SINGH Vs. MAKHAN SINGH

JUDGEMENT

(1.) Instant revision petition has been filed for quashing the order dated 26.02.2011 passed by learned Additional Civil Judge (Senior Division), Nabha, vide which the petition under Order 21 Rule 32 of the Code of Civil Procedure (for short 'CPC'), has been dismissed. Brief facts of the case are that petitioners along with Gurdev Singh, Kaka Singh and Mohinder Singh filed a civil suit against Charan Singh, Teja Singh, Makhan Singh and Ravinder Singh. The said suit was decreed against the respondent/defendants Charan Singh, Teja Singh, Makhan Singh and Ravinder Singh. The decree became final. Thereafter, for non-compliance of the decree, petition under Order 21 Rule 32 read with Section 151 CPC was filed before the learned Additional Civil Judge (Senior Division), Nabha.

(2.) Vide impugned order, learned trial court framed the following issues: -

(3.) After affording opportunity to the parties to lead evidence, petition was dismissed vide impugned order. Hence this revision petition.