MADAN KISHORE Vs. SUDHIR SEWAL

JUDGEMENT

(1.) These two Revision Petitions arising out of the same order passed in a Execution Petition, for involvement of common question of law and facts, are being decided together by this common judgment.

(2.) For convenience, status of parties is being referred as per their status in the Execution Petition.

(3.) Petitioner(s) have approached this Court invoking provisions of Sec. 115 of the Code of Civil Procedure (for short 'CPC') to assail order dtd. 7/9/2015 passed by Executing Court, i.e. Civil Judge (Senior Division) Court No. 1, Paonta Sahib, in Civil Execution Petition No. 13/10 of 2012, titled as Col. Sudhir Sewal and others Vs. Madan Kishore and others, whereby objections filed on behalf of Judgment Debtor No. 1 as well as Judgment Debtor Nos. 2 and 4, have been dismissed.