Section 103(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(2)Where, upon such determination, the Court is satisfied that the resistance or obstruction was occasioned without any just cause by the judgment-debtor or by some other person at his instigation or on his behalf, or by any transferee, where such transfer was made during the pendency of the suit or execution proceeding, it shall direct that the applicant be put into possession of the property, and where the applicant is still resisted or obstructed in obtaining possession, the Court may also, at the instance of the applicant, order the judgment-debtor, or any person acting at his instigation or on his behalf to be detained in the civil prison for a term which may extend to thirty days.</P><b>99. Dispossession by decree-holder or purchaser.</b> - (1) Where any person other than the judgment-debtor is dispossessed of immovable property by the holder, of a decree for the possession of such property or, where such property has been sold in execution of a decree, by the purchaser thereof, he may make an application to the Court complaining of such dispossession.</P>
