- (1.) In this revision petition filed under Article 227 of the Constitution of India, objectors have assailed order dated 29.09.2008 (Annexure P-1/A), passed by the executing court, thereby dismissing application (Annexure P-4) moved by the objectors/petitioners for amendment of their objection petition (Annexure P-2).
(2.) Suit filed by respondent No.1 Prem Kumar Dhawan (Decree holder-DH) against proforma respondent No.2 Brij Kumari/defendant (Judgment Debtor-JD) was decreed vide decree dated 15.03.1995 (Anneuxre P-6) for possession by specific performance of agreement to sell regarding Kothi bearing Khanna Shumari No.27/13, measuring 138 feet x 73 feet with area of 1119 square yards being part of khasra Nos.9963 and 9964, situated at Yaseen Road, Amritsar. DH filed execution petition for executing the said decree.
(3.) In the execution petition, petitioners herein Bhupinder Singh and his wife Sukhraj Kaur filed objections (Annexure P-2) under Order 21, Rule 97 and 99 read with Section 151 of Code of Civil Procedure, inter alia, alleging that they have purchased property bearing No.27-B, out of khasra Nos.3456/963-964/2 min, Yaseen Road, Urban Circle No.110 Cemetery Road, Near Anam Cinema, Amritsar from one Manjit Kaur vide two sale deeds dated 06.09.2005.;