Yadvinder Singh & Anr vs Bal Krishan And Ors
2023 Latest Caselaw 12535 P&H

                                                    Neutral Citation No:=2023:PHHC:103006




123                                                                2023:PHHC:103006



        In the High Court of Punjab and Haryana, at Chandigarh


                         Execution Second Appeal No. 224 of 2018 (O&M)

                                                  Date of Decision: 09.08.2023


Yadvinder Singh and Another
                                                                    ... Appellant(s)

                                         Versus

Bal Krishan and Others
                                                                 ... Respondent(s)

CORAM: Hon'ble Mr. Justice Anil Kshetarpal.

Present:     Mr. P.K.Ganga, Advocate
             for the appellant(s).

             Mr. Brijender Kaushik, Advocate
             for the respondent No.1.

             Ms. Ruchi Sekhri, Advocate
             for the respondent No.2.

Anil Kshetarpal, J.

1. The objections filed by the appellants, namely, Yadvinder Singh

and Jaswinder Singh, were dismissed by the Executing Court, which were

later on affirmed by the First Appellate Court. It is not in dispute that while

granting a decree of specific performance of agreement to sell, the Court set

aside the sale deed executed in favour of Yadvinder Singh and Jaswinder

Singh. The aforesaid judgment of the Civil Judge has been upheld by the

Appellate Courts including the Supreme Court.

2. The learned counsel representing the appellants contends that

the third party objections are required to be decided like a civil suit.

3. This Court has considered the submissions. The appellants

herein claim right on the basis of a sale deed in their favour which has

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already been set aside by the Court. Hence, they are not left with any right or

title with the property.

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

interfere. Hence, the present appeal is dismissed.

5. The miscellaneous application(s) pending, if any, shall stand

disposed of.

(Anil Kshetarpal) Judge August 09, 2023 "DK"

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

Neutral Citation No:=2023:PHHC:103006

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