SATISH KUMAR Vs. RAJINDER SINGH

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 16.09.2005, rendered by the Court of Civil Judge (Senior Division), Jalandhar, vide which, the objection - petition, filed by the Judgement-Debtor (now revision-petitioner), in the execution application, was dismissed.

(2.) AN ejectment application was filed by Rajinder Singh petitioner (now respondent), in which ex-parte ejectment order was passed, in the year 1991.

(3.) THE objection petition was contested by way of filing reply. It was pleaded that the objection-petition was not maintainable. It was stated that though the ex-parte order was passed on 09.05.1991, yet the objector moved an application, which was dismissed on 20.11.1999. Thereafter, an appeal was preferred by the Judgement-Debtor, which was also dismissed by the Additional District Judge-cum-Appellate Authority, vide order dated 11.03.2002. It was further stated that the attorney of the decree holder, had been conducting the case right from the beginning, and it could not be said that he was not a legally authorized person. It was denied that, any compromise, was arrived at, between the parties, resulting into the renewal of tenancy. It was denied that the execution application was barred by time.