MAHESH Vs. KASTURI LAL SEHGAL

JUDGEMENT

(1.) By this petition, the petitioners (judgment debtors) have challenged the order of the Civil Judge (Jr. Divn.), Jalandhar (executing court), dtd. 7/1/2019, by which their objections filed in the execution petition, have been dismissed and a warrant of possession has been ordered to be issued.

(2.) Pursuant to the order dtd. 23/1/2019, Mr. Manmeet Singh Rana, Advocate, appears for the respondent and has filed a power of attorney in his favour, which is taken on record.

(3.) Learned counsel for the respondent has submitted that the petitioners having duly appeared before the trial court and even having filed their written statement in the suit and thereafter having chosen not to appear, they were naturally proceeded against ex parte, with the judgment and decree having been passed thereafter against them.