GANGA RAM Vs. PRAKASH VERMA

JUDGEMENT

(1.) By way of this revision petition, the petitioner/judgment debtor has challenged the order passed by executing Court i.e. the Court of learned Civil Judge (Sr. Division), Karsog, Distt. Mandi in Execution Petition No. 16-10/2010 dated 6.9.2011, vide which executing Court has directed the petitioner/judgment debtor to execute sale deed in favour of respondent/decree-holder out of the land comprised in khasra No. 508/8 to the extent mentioned in the decree.

(2.) Brief facts necessary for adjudication of the present case are that in Civil Suit No. 41/2008 filed by the respondent/decreeholder against petitioner/judgment debtor, the following judgment and decree was passed by the Court of learned Civil Judge (Jr. Division), Karsog dated 27.8.2009:

(3.) It is also pertinent to refer to the prayer clause of the plaint, on the basis of which the said judgment and decree was passed by learned trial court which is quoted herein below:-