- (1.) This is application for impleading legal representatives of Jarnail Singh defendant No.5 in the civil suit. It is alleged that Jarnail Singh has died during the pendency of the suit leaving behind widow and two sons mentioned in paragraph 2 of the application as his legal heirs. The application is accompanied by affidavit. Accordingly the application is allowed subject to all just exceptions and persons mentioned in paragraph two of the application are ordered to be brought on record as legal representatives of Jarnail Singhdefendant No.5 since deceased for the purpose of the instant revision petition. Main Case
(2.) This is revision petition under Section 115 of the Code of Civil Procedure, assailing order dated 05.08.2011 passed by the executing Court i.e. Additional Civil Judge (Senior Division), Balachaur, thereby dismissing objections filed by judgment debtors No.1 and 4 i.e. Daljit Kaur and Paramjit Kaur in the execution petition preferred by decree holders Shankar Dass and Hans Raj, respondents No.1 and 2 herein.
(3.) Suit of respondents No.1 and 2 herein was decreed vide judgment and decree dated 15.11.2007 for possession of 8 Kanal 7 Marlas land. In execution petition filed for execution of the said decree, JDs No.1 and 4 preferred objection petition alleging that in Civil Suit No.171 of 2010 filed by them and others, status quo order has been passed regarding the suit land and the instant execution petition is counter blast to the suit.;