Laxmi Narain Mittal, J. - (1.) CM No. 6728 -CII of 2012
(2.) ALLOWED as prayed for. CM No. 6729 -CII of 2012 The application is allowed and Annexures P -1 to P -9 are taken on record subject to all just exceptions. Main Case Judgment Debtors (JDs) have filed this revision petition assailing order dated 24.12.2011 Annexure P -8 passed by the executing Court thereby dismissing application Annexure P -6 moved by the JDs.
(3.) SUIT filed by respondent No. 1 -plaintiff against predecessors -in -interest of petitioners and proforma respondents No. 2 and 3 was decreed by trial Court vide judgment dated 20.01.2009 Annexure P -3 for possession of 264 X 4 Feet i.e. 117 square yards land of plaintiff being part of khasra No. 860/2 having been found encroached upon by the judgment debtors vide demarcation report dated 05.11.2008 Annexure P -2 made by the Local Commissioner. Respondent No. 1 -Decree Holder (DH) filed execution petition for execution of the aforesaid judgment and decree. Revenue Authorities vide report dated 03.03.2011 Annexure P -4 delivered possession of the encroached land to the DH.;