Gugga Maari Committee, Kurali ... vs Satwant Kaur Gill And Others
2022 Latest Caselaw 7826 P&H

                                                                                   118



       In the High Court of Punjab and Haryana, at Chandigarh


                                                    Civil Revision No. 5042 of 2019

                                                       Date of Decision: 26.07.2022


Gugga Maari Committee, Kurali
                                                                     ... Petitioner(s)

                                           Versus

Satwant Kaur Gill and Others
                                                                   ... Respondent(s)

CORAM: Hon'ble Mr. Justice Anil Kshetarpal.

Present:        Mr. Yashjot Singh Dhaliwal, Advocate
                for the petitioner(s).

                Mr. Simrandeep S. Sandhu, Advocate
                for the respondents.

Anil Kshetarpal, J.

1. An objection petition filed by the judgment debtor has been dismissed by the learned Executing Court. The judgment debtor assails its correctness.

2. The learned counsel representing the petitioner contends that the decree sought to be executed is barred by the doctrine of res judicata. The doctrine of res judicata debars the Court from proceeding with the suit. A decree passed by the Court cannot be said to be barred by the doctrine of res judicata.

3. Keeping in view the aforesaid facts, no ground is made out to interfere. Hence, the present revision petition is dismissed.

(Anil Kshetarpal) Judge July 26, 2022 "DK"

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

1 of 1