RAM PAL SHARMA Vs. UTTAM KAUR AND ORS.

JUDGEMENT

(1.) Since no one appeared on behalf of respondents No.1 to 4, vide order dated 6.1.2015 passed by this Court, they were proceeded against ex parte.

(2.) A decree dated 26.3.1998 [Annexure P/2] was sought to be executed by the Decree Holder [D.H.] wherein with the intervention of the Executing Court, sale deed dated 24.2.2011 was executed in favour of D.H., petitioner herein. Warrants of possession were issued. The bailiff concerned had reported about the resistance caused by the Judgment Debtors in execution of the decree for possession. Consequently, police help for execution of the warrants of possession was ordered.

(3.) It was at this stage that an Objection Petition came from the Objector/respondent No.5 claiming himself to be a vendee from JDs, respondent Nos. 1 to 4 herein. For deciding the said objection petition, vide order dated 19.10.2013 [Annexure P/1], the Executing Court had framed the following issues and has fixed the case for evidence of the Objector.