HARDEV SINGH Vs. BALJINDER KAUR AND ANOTHER

JUDGEMENT

(1.) This revision petition has been filed against the order dated 18.10.2014 passed by the Executing Court, affirmed in appeal by judgment dated 06.08.2016.

(2.) Whether rule of lis pendens-transfer of the property during the pendency of suit would also apply to a immoveable property which is not directly and specifically in question, in a suit?.

(3.) Certain facts are required to be noticed. The Decree Holder filed a suit for recovery on the basis of the pronote which was decreed on 10.12.2012. The defendant in the suit i.e. Jagjit Singh sold the property vide registered sale deed dated 24.05.2010 in favour of Gurpreet Kaur, whereas Gurpreet Kaur thereafter sold the property in favour of Baljinder Kaur vide sale deed dated 27.05.2011.