HARNEK SINGH Vs. BANT SINGH

JUDGEMENT

(1.) HARNEK Singh petitioner has preferred the present revision petition against the order passed by the learned Additional Senior Subordinate Judge, Ropar dated 4. 4. 1994. By virtue of the impugned order the objections filed by the petitioner have been dismissed.

(2.) BANT Singh had filed a civil suit at Ropar. It was decided by Shri R. N. Moudgil, Sub Judge, 1st Class, Ropar on 18. 12. 1996. A mandatory injunction was is sued directing Kehar Singh and others to remove the obstruction. In execution of the said decree, the present petitioner preferred objections.

(3.) IN reply the decree-holder took up the preliminary plea that objections are not maintainable. It was pointed that earlier the judgment-debtors contested. They filed appeal against the judgment and decree of the trial court passed in the year 1986 and did not succeed. Present objections have simply been filed to delay the execution. It was denied that petitioner-objector is the owner of the land through which the water has to pass.