SATPAL Vs. BALJEET SINGH

JUDGEMENT

(1.) Petitioner has preferred this revision petition against the order dated 16.05.2017 passed by the Addl. Civil Judge (Sr. Divn.) Fatehgarh Sahib, vide which the application filed by the decree holders/respondents No.1 to 3 under Order 21 Rule 37 was allowed and thereafter the application filed by the petitioner for review of the said order was dismissed by the Addl. Civil Judge (Sr. Divn.), Fatehgarh Sahib vide order dated 23.05.2019.

(2.) The case was heard by this Court on 29.08.2019 and thereafter order was kept reserved. Vide order dated 11.09.2019 the case was ordered to be set down for re-hearing in order to have some clarity of facts.

(3.) On a pointed query as to the name of the vendor of sale deed dated 13.02.2014 in favour of defendant No.9 Kaushal Kumar, learned counsel for the petitioner informed the Court that Ranbir Kaur and Ramanpreet Singh were the vendors of defendant No.9 Kaushal Kumar. Out of land measuring 69 sq. yards, Kaushal Kumar purchased half share and remaining half share was purchased by Sukhjeet and Manpreet Singh to the extent of 1/4th share each.