Rekha Mittal, J. - (1.) This order will dispose of ESA Nos.233 and 234 of 2016 as identical questions of law and fact are involved for adjudication. For brevity, facts are taken from ESA No.233 of 2016.
(2.) Jai Gopal Kohli (since deceased) now represented by his LRs filed a suit for possession by way of specific performance of an agreement to sell dated 24.12.2001 purported to be executed by Mukund Lal son of late Sh. Atma Ram in respect of property measuring 83 sq. yds. forming part of residential House No.1-D/103, NIT, Faridabad. Later, Smt. Hemlata Bhatia @ Jyoti Bhatia and Surender Singh Bhatia were impleaded as defendants No.2 and 3 in the said suit. The suit was decreed by the trial Court vide judgment and decree dated 07.01.2012. The judgment and decree passed by the trial Court has attained finality upto the High Court of Punjab and Haryana.
(3.) Jai Gopal Kohli - decree-holder represented by his LRs filed an application for execution of the decree wherein objections were filed by the JDs and third parties namely Sonia Bhatia and Asha Arora. The objections filed by the JDs and third parties were dismissed by the Civil Judge (Sr. Division) Faridabad vide order dated 03.05.2016. The appeals preferred by Asha Arora and Sonia Bhatia were dismissed by the Additional District Judge, Faridabad vide order dated 08.12.2016 and the findings recorded by the Executing Court were affirmed.;