BHUP SINGH Vs. RAM KANWAR

JUDGEMENT

(1.) THIS revision petition is directed against the order whereby warrants of possession have been ordered to be issued. The grievance of the petitioner is that the Subordinate Judge has no jurisdiction to issue warrants of possession even for delivering symbolic possession be cause decree in question is only for declaration and no execution lies against such a decree. Counsel for the respondents after going through the decree has conceded that the decree is only for declaration.

(2.) IN view of the above, order under revision is set aside. The execution application filed by decree-holder shall stand dismissed.

(3.) REVISION petition stands disposed of accordingly.