BAKHSHISH KAUR, J. - (1.) AN application under Order 21 Rule 32 CPC filed by the petitioners was dismissed by Civil Judge (Senior Division), Hoshiarpur on December 16, 1999. Dissatisfied with the order, the petitioners have preferred this Civil Revision ?
(2.) A suit for declaration filed by Kabal Singh and other plaintiffs that they and Dilawar Singh-defendant No. 4 are owners in possession of the land in dispute was decreed in terms of an agreement executed between the parties and the parties to the suit were declared owners in joint possession. According to the petitioners, room and verandah is in dilapidated condition. The defendant-judgment debtor wanted to re-construct it, but the plaintiffs-decree holders are against it. They are trying to interfere with his possession. Hence, application with a prayer for taking action against them as contemplated under Order 21 Rule 32 CPC has been filed.
(3.) THE application was resisted by the decree-holders. According to them, it is the judgment debtor who has interferred in their possession. Matter was reported to the police and compromise was effected between the parties. On the pleadings of the parties, following issues were framed by the trial Court :- 1. Whether the respondents have violated the decree passed by the Court as alleged. 2. Relief. ;