PREM CHAND @ BINU & ANR Vs. SURENDER KUMAR

JUDGEMENT

(1.) The revision petition is directed against the order dated 12.04.2018, passed by the Civil Judge (Jr. Division) , Chachiot at Gohar, District Mandi, H.P., whereby he dismissed the petition filed by the judgment debtors/petitioners in the execution petition preferred by the decree holder/respondent under Order 21 Rule 32 C.P.C. for enforcement of judgment and decree dated 09.07.2013 passed in Civil Suit No. 26 of 2007.

(2.) Briefly stated facts of the case are that, on 09.07.2013, a decree for permanent prohibitory and mandatory injunction was passed by the learned trial Judge in favour of the decree holder and against the judgment debtors, directing them to demolish the construction existing upon the part of suit land measuring 00-05-18 bighas, comprised in Khewat No. 250 min, Khatauni No. 234 min, bearing Khasra No. 799, Kita 1, measuring 0-13-12 bighas, situated in Mauza Karao, H.B. No. 49, Illaqua Kohalu, Tehsil Chachiot, District Mandi, H.P.

(3.) It is no in dispute that the judgment and decree so passed by the learned trial Judge was initially assailed before the learned Additional District Judge-I, Mandi and thereafter before this Court, and the findings so recorded by the learned trial Judge was ordered to be upheld.