- (1.) The present revision petition has been preferred against the order dated 21.8.2013 whereby the application for correction of judgment and decree dated 12.12.2005 has been dismissed.
(2.) The civil suit filed by the petitioners was decided by the Court of learned Civil Judge (Senior Division), Kurukshetra vide judgment dated 12.12.2005 in favour of the petitioners. The petitioners moved an application under Sections 151 and 152 of the Code of Civil Procedure, 1908 (hereinafter called 'the CPC') for correction of the judgment and decree dated 12.12.2005 whereby the suit filed by the petitioners was decreed and the plaintiff-petitioners was held entitled for allotment of the residential plots measuring 250 Sq.yards each in City Centre, Sector-10, Kurukshetra at the reserved price in accordance with the declared policy of the Government. The respondents had preferred an appeal against the aforesaid judgment. The same was dismissed by the learned Additional District Judge, Kurukshetra vide judgment and decree dated 22.8.2007. The petitioner filed the execution petition but the respondents filed the objections that they are unable to comply with the decree on the ground that there was no vacant plot of 250 sq. yards in Sector-10, Kurukshetra. The petitioner moved the present application for correction of the judgment and decree dated 12.12.2005 to the effect that the plaintiffs/applicants are entitled for residential plot of 250 sq. yards each in any other adjoining sector at Kurukshetra in place of Sector-10, Kurukshetra.
(3.) The said application was contested by the respondents. Ultimately, the same was dismissed by the learned Executing Court vide impugned order dated 21.8.2013. Hence, this petition.;