- (1.) The present petition has been preferred against the orders dated 01.03.2016 and 21.04.2016 passed by the learned Additional Civil Judge (Senior Division), Pathankot/Executing Court.
(2.) I have heard Mr. Sarabjit Singh Khaira, Advocate learned counsel for the petitioner and have carefully gone through the paper book.
(3.) Learned counsel for the petitioner contended that the respondents had filed suit for possession of the land measuring 58 Kanals 10 Marlas situated in village Dibku Had Bast Number 179, Tehsil Pathankot, District Gurdaspur and for recovery of mesne profits @ Rs. 20,000/- per year.;