RAMJI LAL Vs. RAMESHWAR AND OTHERS

JUDGEMENT

(1.) Acceptance of the objection petition of respondent/objectors i.e. Ram Singh etc. (respondents No. 2 to 6) in execution of a decree dated 23.02.1999 in favour of petitioner/decree holder-Ramji Lal, has resulted in filing of this revision petition by the said decree holder, challenging the order of Executing Court dated 19.05.2010 (Annexure P-1) and of the Appellate Court dated 12.03.2011 (Annexure P-2) whereby order of the executing Court against the decree holder, has been upheld.

(2.) It is claimed that the sale deed propounded by the respondents/objectors Ram Singh and others i.e. sale deed dated 11.6.1998 qua property of respondent/judgment debtor-Rameshwar, is a sham transaction entered into by the respondent/judgment debtor with a view to frustrate the right of recovery of the petitioner-decree holder.

(3.) When the respondent/judgment debtor has not even come forward to contest this petition, respondents/objectors No. 2 to 6 have claimed that the sale deed from the respondent/judgment debtor is genuine and that they are bonafide purchasers.