Gindhori (Deceased) Through Her Lrs And ... vs Lila Through His Lrs And Others
2023 Latest Caselaw 21937 P&H

Punjab-Haryana High Court

Gindhori (Deceased) Through Her Lrs And ... vs Lila Through His Lrs And Others on 14 December, 2023

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                                           Neutral Citation No:=2023:PHHC:160747




C.R. No.3105 of 2019 (O&M)             -1-             2023:PHHC:160747

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                                C.R. No.3105 of 2019 (O&M)
                                                 Date of Order:14.12.2023


Gindhori (Deceased) through LRs and others

                                                                      .Petitioners
                                    Versus

Lila (Deceased) through LRs and others                            ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Ajit Kumar Sharma, Advocate, for Mr. R.D.Yadav, Advocate for the petitioners.

Mr. R.K.Girdhwal, Advocate for respondent no.1.

ANIL KSHETARPAL, J

1. The petitioners herein are the judgment debtors. On 01.12.1998,

the preliminary decree for possession by way of partition was passed by the

Court with respect to various plots comprised in khasra nos.429/430 and

457. Ultimately, the final decree was passed on 16.11.2012, which was

upheld in first appeal by the learned District Judge on 29.09.2015. Now the

execution proceedings are pending. The petitioners filed an objection to

claim that the plot comprised in khasra no.408 has not been included by the

Local Commissioner in his report.

2. The Executing Court has held that the plot comprised in khasra

no.408 was not a part of the suit property. The correctness of the aforesaid

order has been challenged in this revision petition.

3. The learned counsel representing the petitioners, though made

sincere attempts, however, failed to draw the attention of the court to any

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Neutral Citation No:=2023:PHHC:160747

C.R. No.3105 of 2019 (O&M) -2- 2023:PHHC:160747

substantive error or perversity in the order passed by the Executing Court.

4. Hence, dismissed.

5. All the pending miscellaneous applications, if any, are also

disposed of.

December 14, 2023                                     (ANIL KSHETARPAL)
nt                                                         JUDGE


Whether speaking/reasoned               :YES/NO
Whether reportable                      :YES/NO

Neutral Citation No:=2023:PHHC:160747

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