KARAM CHAND Vs. MOHINDER SINGH AND ORS.

JUDGEMENT

(1.) The present petition is directed against the order dtd. 10/10/2013, passed by the Civil Judge (Junior Division) Ferozepur (for short, the Executing Court), through which petitioner's execution application has been dismissed on the ground that the same was time barred.

(2.) After hearing learned counsel for the parties as also perusing the records of the case the admitted facts which have emerged are that on 20/1/1981 the petitioner filed a suit seeking therein possession of six marlas of land detailed and described in the head note of his plaint (for short, the suit property). Mandatory injunction to direct the respondents/defendants to vacate the suit property by removing of malba/debris was also sought.

(3.) On being put to notice, the respondents/defendants appeared before the Trial Court and filed their written statement contesting the petitioner's suit.