ONKAR Vs. VIJAY KUMAR AND ANOTHER

JUDGEMENT

(1.) (Oral) - The present revision petition has been filed by Onkar defendant/judgment debtor in a case where Vijay Kumar and Vinod Kumar plaintiffs-respondents had obtained a decree against the defendant-petitioner restraining the defendant-petitioner from interfering in the possession of the plaintiffs-respondents. An execution application was filed by the plaintiffs respondents claiming that the defendant-petitioner had been interfering in the peaceful possession of the plaintiff-respondent.

(2.) Vide impugned order dated 20.08.2014 the Executing Court has issued warrants of arrest against the petitioner.

(3.) Grievance of the defendant/judgment debtor/petitioner is that he had made a statement before the trial Court to the effect that plaintiffs were not owner of the property and that the owner of the property was his brother Ranjit Singh and that he had no concern with the suit property.