SHEORAJ Vs. SUNITA AND ORS.

JUDGEMENT

(1.) THIS Execution Second Appeal has been filed by decree holder Sheoraj against the judgment dated 26.09.2009 passed by Additional District Judge, Rewari whereby objections filed by the Objector -Sunita in execution of decree have been accepted in appeal.

(2.) OBJECTOR Sunita wife of Pal Singh filed objections against the execution of decree dated 07.03.1984. The Civil Suit in respect of Khasra No. 183 measuring 3 kanals 1 marla to the extent of 15 marlas was decreed vide judgment and decree dated 07.03.1984 by the Sub Judge First Class, Rewari. The parties effected compromise in the suit and decree for possession was passed in favour of plaintiff -decree holder and the amount of Rs. 1200/ - was received by the defendant from the plaintiff on 07.03.1984. Jere panjam was also withdrawn by the defendant in view of said compromise.

(3.) THE alleged lease deed in favour of Sheo Chand was without possession and that did not confer any right in favour of Sheo Chand. The Executing Court framed the following issues: -