VINOD K.SHARMA,J. - (1.) THIS revision under Article 227 of the Constitution of India is directed against the order dated 7.5.2007 passed by the learned Civil Judge(Senior Division), Gurdaspur vide which application moved by the Petitioner for restoration of the execution proceedings has been ordered to be dismissed.
(2.) LATE Lachhman Singh, father of the petitioner filed a suit for declaration to the effect that he was owner in possession of land measuring 28 kanals 16 marlas comprised in Khewat No. 241 Khatoni No. 464 Rect No. 43 Killa No. 11/1/2 (5-8), 12/2(5-8), 13/2(2-0), Khewat No. 303 khatoni No. 595 Rect No. 43, Killa No. 13/2(6-0), Khatoni No. 596 Rect No. 43 Killa No. 17/1(6-9), 18/2(3-11), situated in village Tugalwal HB No. 533 Tehsil and District Gurdaspur with a consequential relief of permanent in junction restraining the defendant from interfering in any manner in the peaceful possession of the plaintiff. In the alternative relief of possession was also claimed. The suit filed by late Lachhman Singh was decreed in the following terms :- "This suit is coming before me (K.C. Gupta, PCS, Civil Judge (Junior Division), Gurdaspur for final disposal on 10.1.1996 in the presence of Sh. Viresh Nanda, Advocate, counsel for the plaintiff and Shri K.S. Riar, Advocate, counsel for the defendants. It is ordered that the suit of the plaintiff for declaration that he is owner in possession of the land measuring 28 kanals16 marlas comprised in Khewat No. 241 Khatoni No. 464 Rect No. 43, Killa No. 11./1/2(5-8), 11/3/2(6- 0), Khatoni No. 596 Rect No. 43 Killa No. 17/1(6-9), 18/2(3-11), and for a decree of possession as well as permanent injunction is decided in favour of the plaintiff against the defendant. Parties are left to bear their own costs." ,
(3.) THE execution application moved by late Lachhman Singh was got dismissed as having been satisfied.;