- (1.) Auction purchasers Jagraj Singh and another have filed this revision petition under Section 115 of the Code of Civil Procedure (in short CPC) read with Article 227 of the Constitution of India assailing orders of the Executing Court dated 24.09.2008 (Annexure P-6) and judgment of the appellate court dated 10.08.2011 (Annexure P-7) thereby setting aside the auction sale made in execution petition, on objections preferred by respondents no.7 to 18.
(2.) In execution of money decree in favour of decree holders/respondents no.1 to 6, disputed property was sold. Petitioners herein are auction purchasers. Respondents no.7 to 18 filed objections challenging the auction sale. It was alleged that Harnam Kaur was sole owner of the land in question. She agreed to sell the same to Jasminder Singh (respondent no.9) and Bhagwan Kaur represented by other objectors, vide agreement dated 06.12.1984. Suit filed by objectors for specific performance of the said agreement was decreed vide judgment and decree dated 20.05.1991. The objectors also claimed to be in cultivating possession of the disputed land. However, this land was sold in auction held on 15.02.1992 in execution petition instituted by respondents no.1 to 6.
(3.) The said sale has been challenged by the objectors.;