PREM SINGH Vs. HARBHAJAN SINGH

JUDGEMENT

(1.) The brief facts of the case are as under:

(2.) After hearing the learned counsel for the parties and having regard to the case, in my opinion the petition has no merit and deserves to be dismissed.

(3.) If deserves to be noticed that the petitioners did not move an application for stay- of the decree before the Court which passed the decree and before whom an application under Order 9 Rule 13 Civil Procedure Code is pending adjudication. Secondly, similar application moved by the petitioner was dismissed by Shri Kuldip Singh, Sub Judge, 1st Class, Samrala vide Order 16.5.1992 and second application for claiming the same relief did not lie.'