SAHDEO SONAR Vs. KAVITA DEVI

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the opposite parties.

(2.) This petition has been filed under Article 227 of the Constitution of India for setting aside of the order dtd. 20/5/2023 passed by learned Munsif, Koderma in Execution Case No.05 of 2013 by which the objection filed by the judgment debtors in the execution case has been rejected.

(3.) Mr. Amar Kumar Sinha, learned counsel appearing for the petitioners submits that the petitioners herein are the judgment debtors. He submits that the plaintiffs/opposite parties have instituted Title Suit No.21 of 2007 in the Court of learned Munsif, Koderma against the defendants praying therein a decree for declaration of their right, title, interest and confirmation of possession over Schedule-A lands and plaintiffs have also claimed declaration that the registered sale deed dtd. 6/9/2000 executed by the defendant No.1 in favour of defendant Nos.2 to 4 be declared void ab-initio, illegal and not binding upon the plaintiffs and prayer was also made for grant of injunction restraining the defendants from interfering with the peaceful possession of the plaintiffs over the suit lands.