MEHINDER SINGH SULLAR, J. - (1.) THE contour of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, is that originally, one Albel Singh, grand father of petitioners -objectors (for brevity ''the JDs '') and father of respondent -decree holder Balwinder Singh (for short ''DH ''), was the owner of joint land in dispute, situated in village Ran Singh Wala, Tehsil and District Faridkot. He had five sons. He had suffered a consent decree in favour of his sons to the extent of 1/5th share each. Accordingly, the DH was stated to have been declared to be owner to the extent of 1/5th share of the disputed land by the civil Court.
(2.) THEREAFTER , the petitioners -JDs filed the objection petition. The trial/executing Court dismissed their objection petition, by means of impugned order dated 10.11.1998. Aggrieved thereby, the petitioners -JDs have filed the appeal, which was dismissed as well, by the appellate Court, by way of impugned judgment dated 18.5.2000.
(3.) THE petitioners -JDs still did not feel satisfied and have preferred the present petition to challenge the impugned order/judgment of the Courts below, invoking the provisions of revisional jurisdiction under Section 115 CPC.;