MASTER JAGMOHAN AND ORS. Vs. AMAR CHAND

JUDGEMENT

(1.) Instant petition has been preferred against the order dated 2.8.2018, passed by the learned Senior Civil Judge, Kullu, H.P., dismissing Objection Petition No. 1/2015, filed by the petitioners in Execution Petition No. 68-X/2013.

(2.) The factual matrix of case :-

(3.) Learned Executing Court observed in the impugned order that admittedly no document has been brought on record by the petitioners to show that the suit land was joint Hindu ancestral property. It was also observed that since subsequent to the dismissal of the Special Leave Petition by the Hon'ble Apex Court, petitioners have instituted a separate civil suit for determining their alleged rights over the suit land, therefore, their rights, title or interest, if any, shall be decided in the said Civil Suit. The objections were dismissed. Nine months after the dismissal of objection vide impugned order, present petition has been instituted, challenging the same.