MAHENDER SINGH Vs. RATTAN SINGH

JUDGEMENT

(1.) This common order shall dispose of above captioned revision-petitions arising out of the same execution petition No.61 of 2022 titled as Rattan Singh Vs Mahender Singh and others.

(2.) Both captioned revision-petitions are directed against the order dtd. 19/1/2024 (Annexure P-7) passed by learned Additional Civil Judge (Senior Division), Safidon, District Jind, wherein objection applications (Annexure P5) filed by Trilok Singh, Gagandeep and Mandeep Ss/oTrilok Singh and petition under Sec. 28 of The Specific Relief Act 1963, (hereinafter referred to as 'the Act') filed by Mahender Singh, have been dismissed and further directed the decree-holder (present respondent) to pay balance sale consideration of Rs.4,11,875.00 within two months of the order, excluding the cost of the suit for execution of the sale deed.

(3.) Both the parties have agreed and consented to decide the above revision- petitions together, involving similar questions of law.