GURMINDER SINGH Vs. JAGJIT SINGH

JUDGEMENT

(1.) CONCISELY , the facts, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record are that, initially the civil suit bearing No.227/A of 06.04.1972 filed by plaintiff -decree -holder Harjinder Kaur wife of Barjinder Singh, respondent No.10, was decreed vide judgment and decree dated 10.04.1972(Annexure P -1), by virtue of which, she was declared owner and in possession of the land in dispute. Subsequently, she was forcibly dispossessed from the suit property. The civil suit for possession bearing No.203/62T of 03.04.1975, was decreed in her favour, by means of judgment dated 18.09.1978 (Annexure P -2). Ultimately, this decree was maintained by this Court by way of judgment dated 12.12.2003(Annexure P -4) rendered in RSA No.1105 of 1980. Since then, she is moving from pillar to post to get the possession of the suit land, but in vain.

(2.) FACED with the situation, she filed the execution -petition to recover the possession. The judgment -debtors filed three sets of objection -petitions to put hurdles in execution of the indicated decree.

(3.) THE petitioners(herein) Gurminder Singh and Mukhiar Singh sons of Bant Singh, have also filed the objection -petition on the ground that they had purchased a part of the property in question from the subsequent vendees and are bonafide purchasers, so, the decree cannot be executed against them.