SADHA SINGH Vs. AMRIK SINGH

JUDGEMENT

(1.) This is a revision petition filed under Article 227 of the Constitution of India for setting aside the order dtd. 3/12/2024 (Annexure P-5) passed by the Civil Judge (Junior Division), Ajnala, Amritsar in the execution bearing No.26/2024 dtd. 4/5/2024 titled as "Amrik Singh Vs. Sadha Singh (deceased) through his LR's" vide which the warrants of possession have been issued by the Executing Court for the execution of the judgment and decree dtd. 21/10/2019.

(2.) A perusal of the paper book would show that respondent No.1- plaintiff-Amrik Singh had filed a suit for ejectment from the premises in question which was stated to have been given on rent to the predecessor-in- interest of the present petitioner(s) i.e., Sadha Singh. The said suit was filed on 4/9/2014 and after due contest, the same was allowed vide judgment and decree dtd. 21/10/2019. The operative part of the said judgment is reproduced hereinbelow:-

(3.) On a pointed query raised by this Court as to whether the arrears of rent have been paid, learned counsel for the petitioner(s) has submitted that he is not aware of the said fact.