Jangir Kaur And Ors vs Parshotam Dass @Parshotam Chand And Ors
2024 Latest Caselaw 271 P&H

Punjab-Haryana High Court

Jangir Kaur And Ors vs Parshotam Dass @Parshotam Chand And Ors on 8 January, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                                    Neutral Citation No:=2024:PHHC:001023




112                                                                2024:PHHC:001023



        In the High Court of Punjab and Haryana, at Chandigarh


                           Execution Second Appeal No. 42 of 2014 (O&M)

                                                  Date of Decision: 08.01.2024


Jangir Kaur and Another
                                                                    ... Appellant(s)

                                         Versus

Parshotam Dass alias Parshotam Chand and Others
                                                                 ... Respondent(s)

CORAM: Hon'ble Mr. Justice Anil Kshetarpal.

Present:     Mr. Ashwarya Bajaj, Advocate
             for the appellant(s).

Anil Kshetarpal, J.

1. The objection petition filed by the respondents has been

allowed by the Executing Court and the decree, passed in favour of the

appellants, has been held to be non-executable against them.

2. In order to comprehend the issue involved in the present case,

the relevant facts, in brief, are required to be noticed.

3. The predecessor-in-interest of the appellants, namely Chand

Singh was the owner in possession of the land measuring 16 kanals and 1

marla comprised in khasra No. 1179/2. He sold the plot measuring 16 marlas

to Wazir Chand on 11.07.1974. Pursuant thereto, the khata of Wazir Chand

was separated and he was handed over the possession of specific land in

khasra No. 1179/2/1. Subsequently, in the year 1978, Wazir Chand had

further sold the plot measuring 9 marlas to the objectors and their brother

Amrit Lal by executing as many as three sale deeds. Amrit Lal, in turn, sold

his share of the plot in favour of Purshotam Chand on 07.06.1982. Wazir

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Chand sold the remaining part of the property to Usha Shukla, who, in turn,

sold the property in favour of Saroj Rani. The appellants, being the legal

heirs of Chand Singh, filed a suit for partition on 07.08.1993, without

impleading the objectors as party respondents because the khata of the

respondents was separated. In execution of the final decree dated

20.03.2004, the house of the objectors was sought to be demolished which

compelled them to file an objection petition. Both the Courts below have

allowed the objection petition on the following two counts:-

i) The objectors were never impleaded as a party.

ii) The objectors purchased the specified plot from the

exclusive owner, namely Chand Singh.

4. Both the Courts below have also held that the appellants have

already sold their share in the entire land.

5. The learned counsel representing the appellants contends that in

the first round, the objection petition filed by the respondents was dismissed.

However, the First Appellate Court remanded the case back to the trial Court

for fresh decision with the direction to determine "whether a fresh

construction has been raised or not?" He submits that this issue has not been

decided.

5. Be that as it may. The judgment and the decree passed for

partition of the property is a judgment in personam. If the appellants claim

that the objectors became owners pursuant to the sale deeds executed in the

year 1974, they were required to be impleaded as a party. Moreover, as

already noticed, the appellants have already sold their entire portion which is

not a subject matter of challenge before this Court.

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

interfere with the impugned order. Hence, the present appeal is dismissed.

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

disposed of.

(Anil Kshetarpal) Judge January 08, 2024 "DK"

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




                                                       Neutral Citation No:=2024:PHHC:001023

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