JAGDISH CHAND Vs. MOHAN SINGH

JUDGEMENT

(1.) Surjit Singh, Heard.

(2.) Decree for possession of certain property was passed in favour of respondent No. 1 DH and against respondents 2 to 26 by the trial Court. Respondent No. 1 Mohan Singh filed an execution petition. Petitioner, who was not a party to the suit or to the execution petition, filed a petition, claiming that he was in possession of a portion of the property, in respect of which decree had been passed and he being not a party to the case, was not bound by that decree. He prayed for protection of his Whether reporters of the local papers may be allowed to see the judgment? possession, which he claimed to be adverse. Petition was filed under Order 21 Rules 97, 99 and 101 CPC. Executing Court dismissed that petition, vide order dated 7.12.2006. Petitioner filed an appeal under Order 43 CPC against that order before the District Judge, which was dismissed, on merits, by the Additional District Judge, vide order dated 24.2.2010. Present revision petition is directed against the order of learned Additional District Judge.

(3.) I have heard the counsel for the parties.