JEET SINGH Vs. JAGDISH CHAND

JUDGEMENT

(1.) A conclusive binding decree of possession, as, rendered, vis-a-vis, the DH/respondent herein (for short DH), and, qua the suit land, as, mentioned in the plaint, became put to execution hence before the learned Executing Court/Civil Judge (Sr. Div) Nadaun, District Hamirpur, H.P.

(2.) During the pendency, of, execution petition bearing No. 5 of 2008, before the learned Executing Court, the, JD cast objections, vis-a-vis, the executablility, of, a binding, and, conclusive decree of possession, granted, vis-a-vis, the DH, and, qua the suit land, (i) and, his objections appertain, to, the learned Executing Court becoming dis-empowered, to put, the apposite decree to coercive execution, as the suit property occurred beyond, the, territorial limits, of, the jurisdiction, of, the learned Executing Court concerned, (ii) and, also appertained, vis-a-vis, want, of, valid demarcation being made, vis-a-vis, the suit khasra numbers, thereupon, the, decree, as, put to coercive execution, being not amenable, for its, apt execution.

(3.) However, under an order recorded, on, 10.2.2011, upon, the afore objections, as, constituted by the JD, before the learned Executing Court, they became dismissed, and, the learned counsel(s) appearing for the contesting litigants, make a conjoint submission, before this Court vis-a-vis the afore order becoming conclusive.