JAGDISH JAKHAR Vs. VISHAN DASS (DECEASED)

JUDGEMENT

(1.) This is a Civil Revision Petition filed under Article 227 of the Constitution of India for setting aside the order dtd. 6/12/2022 (Annexure P-7) passed by the Civil Judge (Jr.Div.), Gurugram vide which the objections filed by the petitioners has been disposed of.

(2.) Learned senior counsel for the petitioners has submitted that the petitioners had purchased 400 square yards property vide registered sale deed dtd. 19/6/2000 from Vishan Dass. It is further submitted that in the execution proceedings, the LRs of Vishan Dass had suffered a statement that they would not take possession of the aforesaid property measuring 400 square yards which was purchased by the petitioners from the father of the decree holder. It is submitted that it is the case of the petitioners that the respondents have taken possession of the same.

(3.) Learned counsel appearing for the LRs of the respondent no.1 has submitted that the respondents had not taken the possession of 400 square yards and have taken possession in accordance with the decree in their favour which is with respect to the agricultural land.