POKHAR MAL KISHAN CHAND Vs. USHA GUPTA

JUDGEMENT

(1.) MISC . application is allowed as prayed for.

(2.) THIS Execution Second Appeal has been filed by the objector against the order passed by Additional District Judge, Panipat, dated January 17, 2015 dismissing the appeal against the order dated October 9, 2013 passed by Civil Judge (Senior Division), Panipat, affirming the order dismissing the objections under Order 21 Rules 96, 97 and 100 CPC read with Section 151 CPC.

(3.) BRIEF facts relevant for the decision of the present appeal are that respondent No.2 Sunil Kumar Garg was owner of the shop in dispute.