- (1.) In this civil revision petition, challenge has been made by Krishan Lal judgment-debtor, petitioner herein (since deceased and represented by his LRs) against dismissal of his objection petition vide impugned order of 14.11.2000 passed by the then Additional Civil Judge (Senior Division), Kurukshetra.
(2.) Claim of the petitioner-JD is as below: (i) Neither the JD was served nor service had ever been refused; (ii) The reports regarding refusal of the JD were procured one by the decree-holder causing prejudice to the JD; (iii) The execution petition was filed belatedly where land more than involved in litigation was taken from the JD. The subject matter of the decree was land measuring 76 Kanal 15 Marlas whereas sale deed by the Local Commissioner was executed for land measuring 90 Kanal 17 Marlas; and, (iv) The execution petition was time barred and thus was not maintainable.
(3.) Per contra, claim of Sardara Singh decree-holder, respondent herein (since deceased and represented through his LRs) is that the JD is unscrupulously making one plea or the other for the last 60 years and has been successfully avoiding execution of the decree though he is bound by the same and cannot wriggle out of it.;