GURCHARAN SINGH Vs. DHARAM SINGH

JUDGEMENT

(1.) IN this Revision Petition under Article 227 of the Constitution of India, the petitioner seeks to set aside the order dated 11.10.2006 passed by the Additional Civil Judge [Senior Division], Dasuya-cum-Executing Court whereby his objections have been dismissed, as well as the judgment dated 12.09.2007 passed by the learned Additional District Judge, Hoshiarpur, dismissing the petitioner's appeal filed against the afore-stated order.

(2.) THE undisputed facts may be noticed briefly.

(3.) THE joint properties owned by respondent No. 1 and his brother Gian Singh were later on partitioned through a civil Court decree dated 4.1.2003 and the demised premises came to the share of respondent No. 1 Dharam Singh.