- (1.) This is the third round of litigation. Earlier the Judgment debtors tried to defeat the execution of the decree by raising objections twice but having failed to succeed, the petitioners Kaka Ram and Swaran Singh claiming themselves to be the tenants filed objection petition on 27.5.2010, which was dismissed on 18.11.2011 and the appeal preferred against the said order was also dismissed on 9.2.2012, hence this revision.
(2.) The brief factual back ground of the case is that the decreeholders were allotted 5 marlas of land situated in Patti Mehar, Tehsil and District Ambala (for brevity "the suit property"). Sarwan Singh and Chuni Lal judgments-debtors entered into illegal possession of the said property in the month of May, 1970 and as a result of which, litigation ensued between the parties. The suit filed by the plaintiffs was decreed on 28.1.1982. The appeal against which was dismissed by the court at Ambala on 27.2.1986. RSA No. 856 of 1986 filed by the judgment-debtors was also dismissed by this Court on 9.11.2005 and even the SLP No. 5419 of 2006 was also dismissed on 7.8.2006.
(3.) Still not satisfied, the judgment-debtors filed objections two times before the executing court, which were dismissed. Thereafter, the present petitioners filed the objections claiming tenancy over the property. However, they failed in their mission before the executing court as well as the appellate court.;