Raj Kumar vs Sardool Singh
2022 Latest Caselaw 9803 P&H

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       In the High Court of Punjab and Haryana, at Chandigarh


                                                 Civil Revision No. 317 of 2020

                                                  Date of Decision: 25.08.2022


Raj Kumar
                                                                 ... Petitioner(s)

                                        Versus

Sardool Singh
                                                               ... Respondent(s)

CORAM: Hon'ble Mr. Justice Anil Kshetarpal.

Present:     Mr. Kanwal Goyal, Advocate
             for the petitioner(s).

Anil Kshetarpal, J.

1. The decree holder of a money decree assails the correctness of

the order passed by the Executing Court while dismissing the execution

petition on the ground that he has already received the entire outstanding

amount vide receipt dated 02.10.2014. A copy of the receipt has been

proved. In fact, the petitioner admits his signatures, however, claims that a

blank signed paper, left with his previous counsel, has been misused. The

Court, on appreciation of evidence, has found that the petitioner has failed to

substantiate the same. Moreover, the judgment debtor, after having filed the

regular second appeal, withdrew the same.

2. Though the learned counsel representing the petitioner has

made sincere attempts, however, failed to persuade this Court to take a

different view. While exercising the revisional jurisdiction, the scope of

interference is limited. In the absence of any perversity or material

irregularity, the revisional Court is not expected to interfere. It has also

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come on record that the petitioner is a Commission Agent, whereas, the

respondent is an Agriculturist.

3. Keeping in view the aforesaid facts, no ground is made out to

interfere. Hence, the present revision petition is dismissed.

(Anil Kshetarpal) Judge August 25, 2022 "DK"

Whether speaking/reasoned :Yes/No Whether reportable : Yes/No

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