JAGAN NATH Vs. PARAMJIT SINGH MARWAHA

JUDGEMENT

(1.) This is a revision petition filed under Article 227 of the Constitution of India for setting aside the order dtd. 15/11/2016 (Annexure P- 3) passed by the Civil Judge (Junior Division)-cum- Judicial Magistrate Ist Class, Hoshiarpur whereby the objections filed by the petitioners have been dismissed.

(2.) Learned counsel for the petitioners has submitted that it is the petitioners who are the owners of the suit property and has submitted that there are documents of title in favour of the petitioners and that the property in question is situated in khasra No.268. It is submitted that thus, the objections filed by the present petitioners be allowed and the execution application filed by the respondent-landlord be dismissed.

(3.) This Court has heard learned counsel for the petitioners and has perused the paper book and finds that the impugned order is in accordance with law and deserves to be upheld and the present revision petition being meritless, deserves to be dismissed for the reasons detailed hereinafter.