Saddam Hussain And Others vs Randhir Singh And Others
2023 Latest Caselaw 18955 P&H

                                                   Neutral Citation No:=2023:PHHC:139809




                                        2023:PHHC:139809
150 IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH
                           ESA-51-2023 (O&M)
                           Date of decision: 02.11.2023

Saddam Hussain and others
                                               ....Appellants
             Versus

Randhir Singh and others                      ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:- Mr. Hardeep Singh Dhillon, Advocate for the appellants

ANIL KSHETARPAL, J (Oral)

The appellants herein are the objectors. They are the

children of the judgment debtor. They claim to be in possesison of

the property. A decree for possession, by way of specific

performance of the agreement to sell, has been passed against Salim,

on 19.07.2014, which, in appeal, was affirmed by the First Appellate

Court. The appellants have failed to establish any independent right

in the property.

Keeping in view the aforesaid facts, there is no ground

to interfere with the order passed by the Executing Court, while

dismissing the objection petition filed by the appellants.

Hence, dismissed.

All the pending miscellaneous applications, if any, are

also disposed of.

02.11.2023                                   (ANIL KSHETARPAL)
rekha                                              JUDGE
Whether speaking/reasoned :      Yes/No
Whether reportable :             Yes/No

Neutral Citation No:=2023:PHHC:139809

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