NIHAL SINGH Vs. GOBIND SINGH

JUDGEMENT

(1.) The present revision petition has been filed for setting aside impugned order dtd. 21/8/2025 passed by learned Civil Judge (Junior Division), Barnala in execution application vide which the Court has allowed three applications moved by respondent.

(2.) Learned counsel for the petitioner contends that vide impugned order dtd. 21/8/2025, learned Civil Judge (Junior Division), Barnala has decided three applications dtd. 27/3/2023, 27/4/2023 and 21/10/2023 moved by the respondent.

(3.) He further contends that there is no provision for amendment of the execution petition under Code of Civil Procedure, 1908 (in short 'CPC').