BASANT KAUR Vs. MANJEET SINGH AND OTHERS

JUDGEMENT

(1.) The present revision petition has been preferred against the order dated 07.01.2016 passed by the learned executing Court-cumCivil Judge (Junior Division), Gidderbaha, whereby the objections filed by the petitioners against the draft sale deed have been dismissed.

(2.) Learned counsel for the petitioners contended that the different JDs have sold the different shares. The sale price to be paid to them is different but the amount payable separately to them is not mentioned in the draft sale deed. He further contended that the loan is also due against the land in dispute. The different JDs have taken different loan amount that is also not mentioned in the draft sale deed. Thus, he contended that the learned executing Court was required to clarify the aforesaid factual facts in the draft sale deed.

(3.) I have duly considered the aforesaid contentions.