Surjit Singh vs Harbans Singh And Ors
2022 Latest Caselaw 11896 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

115
                                                       CR-16785 of 2018 (O&M)
                                                      Date of decision:21.09.2022

Surjit Singh                                                        ..Petitioner
                                     Versus

Harbans Singh and others                                          ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Ravi Mishra, Advocate, for Mr. Karan Singla, Advocate, for the petitioner.

ANIL KSHETARPAL, J(Oral)

The Executing Court has refused to restore the execution

petition while permitting the petitioner to recover a component of the future

interest. It has come on record that a suit for recovery of the amount was

decreed in favour of the petitioner. In the execution petition, on the

permission granted by the court, the petitioner has already purchased 5

kanals 2 marlas of the property belonging to the Judgment Debtors, for an

amount of Rs.4,57,001/- and the court disposed of the execution petition as

satisfied. However, the petitioner, once again has filed an application for

restoration. It is evident that the decree passed in favour of the petitioner has

already been substantially complied with.

Hence, no ground to interfere is made out.

Dismissed.

All the pending miscellaneous applications, if any, are also

disposed of.

September 21, 2022                                      (ANIL KSHETARPAL)
nt                                                            JUDGE

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


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