ABHAY MANOHAR SAPRE, J. - (1.) This appeal is filed by the judgment-debtors (defendants) against the final judgment and order dated 04.08.2006 passed by the High Court of Punjab and Haryana at Chandigarh in C.R. No. 3823 of 2005 whereby the High Court dismissed the civil revision filed by the appellants herein against the order dated 16.07.2005 of the Additional 1 District Judge, Jagadhri which upheld the order of the executing Court dated 12.05.2005.
(2.) We herein set out the facts, in brief, to appreciate the issue involved in this appeal.
(3.) The proceedings, which are traveled to this Court in appeal, arise out of the execution initiated by the respondents(plaintiffs/decree-holders) against the appellants(defendants/judgment-debtors) in relation to suit land (agriculture) bearing Kill Nos. 1/19, 1/22, 1/23, 1/24 and 2 measuring 119 Kanals 7 Marlas situated in village Isharpur, Tahsil Jagadhari, District Yamuna Nagar on the basis of the judgment and decree dated 14.05.1965 passed by Additional District Judge (II), Ambala in Appeal No. 185 of 17.02.1964 which arose out of Civil Suit No. 461/1962 decided on 27.11.1963 in respondents' favour.;