RAGHBIR SINGH Vs. OM

JUDGEMENT

(1.) Present revision petition is directed against order dtd. 21/9/2022 passed by Additional District Judge, Charkhi Dadri whereby order dtd. 24/8/2017 passed by Executing Court dismissing the applications of the legal heirs of the judgment debtor/petitioner namely Raghbir Singh, stands affirmed.

(2.) Respondents No.1 and 2 are decree-holders. Respondents No.1 and 2 filed suit for possession by way of specific performance of an agreement to sell dtd. 7/1/2006 qua land measuring 15 Bighas 12 Biswas Pukhta to the extent of 9 Acre 6 Kanal situated in Khewat No.22, KhatoniNumbers 62 to 88 as per Jamabandi for the year 1999-2000 situated in village Ladawas Tehsil Charkhi Dadri, District Bhiwani.

(3.) The relevant pleadings raised in the plaint related to the present revision petition are as under :