RAJAN SINGH Vs. BIMLA DEVI

JUDGEMENT

(1.) Judgment debtors are in revision aggrieved of the orders dtd. 16/4/2024 and that dtd. 3/1/2025 passed by Executing Court.

(2.) Geju Ram plaintiff sought decree of possession by way of specific performance against Saudagar Singh-father of the present petitioners qua land measuring 61 kanals 19 marlas. Suit was decreed on 24/12/1993. The judgment and decree attained finality. Prior to filing of the said suit Saudagar Singh-father of the petitioners filed one suit against Geju Ram propounding agreement to sell dtd. 18/6/1982. The same was decreed vide judgment and decree dtd. 18/9/1987. Geju Ram preferred appeal. The same was accepted by Additional District Judge, Jalandhar vide judgment and decree dtd. 31/3/1990. Saudagar Singh preferred Regular Second Appeal before this Court. Ad-interim relief was granted to Saudagar Singh vide order dtd. 14/2/1992 in RSA No.918 of 1990. The RSA was finally dismissed vide judgment dtd. 30/1/2018. Special leave petition filed by the petitioners against the same stands dismissed by Supreme Court.

(3.) Execution application on the basis of decree dtd. 24/12/1993 was filed by respondent No.1. The petitioners who are sons of Judgment debtor-Saudagar Singh are resisting the execution and filed objections. One set of objections stands dismissed vide order dtd. 3/1/2025. The ground pleaded is that of limitation.