HARI RAM Vs. SODHI HARAVTAR SINGH

JUDGEMENT

(1.) This revision petition has been preferred against the order dated 27.03.2018 passed by the Addl. Civil Judge (Sr. Divn.) Sri Anandpur Sahib whereby objections filed by the petitioners/legal representatives of Smt. Satya Devi @ Satwant Kaur widow of Hari Ram were dismissed.

(2.) Salient features of the case are that a Civil Suit No.97 of 26.01991 for possession and permanent injunction was filed by Sodhi Haravtar Singh against Hari Ram in respect of 2 Kanals 0 Marla of land described in the said suit with letters 'ABCDEFGH' in red colour in the site plan. The said suit was decreed vide judgment and decree dated 03.04.1996 passed by the Addl. Civil Judge (Sr. Divn.) Sri Anandpur Sahib. The aforesaid judgment and decree dated 03.04.1996 was affirmed in appeal by the lower Appellate Court vide judgment and decree dated 204.200

(3.) On 27.02.2006, a Civil Suit No.54 of 2006 was filed by Satya Devi @ Satwant Kaur wife of Hari Ram for declaration to the the effect that she was the joint owner in respect of land measuring 1 kanal 3 Marlas out of land forming part of Khasra No.443 (37-18) as per jamabandi for the year 2003-04. The said suit was filed against Sodhi Haravtar Singh through his legal representatives and the same was decreed vide judgment and decree dated 18.12.2012 by Addl. Civil Judge (Sr. Divn.) Sri Anandpur Sahib.