SARDARA SINGH Vs. GURYANI BRIJ BHALLABH KAUR

JUDGEMENT

(1.) THESE revisions arise out of the order of Commissioner, Jalandhar Division dated 14.5.1996 in the cases titled ''Sardara Singh son of Ishar Singh resident of Dayalpur Gate, Kartarpur v. Guryani Brij Bhallabh Kaur Trust Kartarpur'' and ''Jeet Kaur Wd/o Battan Singh v. Smt. Guryani Brij Bhallabh Kaur Trust, Kartarpur''.

(2.) THE main question that arises here is whether the period of limitation for enforcement of order of ejectment under Punjab Security of Land Tenures Act, 1953 is 3 years or 12 years ? The Commissioner, Jalandhar Division had held that limitation in such cases is 12 years and the mention of words ''civil Court'' appearing in Section 136 of the Limitation Act is in some other context. He has in his order held that such decrees have a limitation period of 12 years for their enforcement.

(3.) ON the other hand it has been argued that in tenancy ejectment cases, the order is that of a revenue officer.