SUNITA AND ANOTHER Vs. SAT NARAIN

JUDGEMENT

(1.) In this revision petition, petitioners have assailed the order dated 09.05.2017 passed by Additional District Judge, Jalandhar vide which appeal filed by the present petitioners was dismissed against the order dated 20.05.2015 passed by Civil Judge (Junior Division), Jalandhar, dismissing the objections filed by the petitioners.

(2.) A suit for mandatory injunction filed by the respondent directing the defendant-petitioner No. 1 to deliver the vacant possession of the portion of the house was decreed vide judgment and decree dated 25.09.2014 with costs and the defendant-petitioner No. 1 was directed to hand over the vacant possession of the suit property within two months from the date of passing of the judgment and decree by the trial Court, failing which liberty was given to the plaintiff-respondent to take possession of the property by means of execution.

(3.) Defendant-petitioner No. 1 unsuccessfully challenged the aforesaid judgment and decree in appeal and the same was dismissed vide judgment and decree dated 25.02.2016 passed by Additional District Judge, Jalandhar. Thereafter, execution was filed by the decree holder-respondent against the defendant-petitioner No. 1 for taking possession by way of warrants of possession of the suit property.