Punjab-Haryana High Court
Rakesh Kumar (Deceased) Thr Lrs vs Tarlochan Singh & Anr on 1 November, 2017
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
Civil Revision No.1328 of 2017 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No.1328 of 2017 (O&M)
Date of Order: 01.11.2017
Rakesh Kumar (Deceased) THR LRS
..Petitioners
Versus
Tarlochan Singh and another
..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Ms.Ritam Aggarwal, Advocate,
for the petitioners.
Mr. H.N.S.Gill, Advocate,
for respondent no.1.
ANIL KSHETARPAL, J(Oral)
Petitioners are in revision petition against order passed by learned Executing Court dated 30.01.2017, dismissing the objections.
It is not in dispute that a suit for possession by way of specific performance of agreement to sell dated 29.09.1995 was decreed in favour of the decree holder on 23.08.2007.
First appeal was also dismissed. In the second appeal, this Court while adjudicating upon application for restoration of the appeal, taking into consideration the facts involved in the case, ordered that the defendants-appellants shall pay a sum of Rs.50 lacs up till 30.04.2015. However, payment was not made as directed and ultimately the application for restoration of the regular second appeal was dismissed on 25.08.2015.
Still the decree was not complied with. Hence, decree holders filed execution petition.
1 of 2 ::: Downloaded on - 08-12-2017 22:08:47 ::: Civil Revision No.1328 of 2017 (O&M) -2- In the execution petition, legal representatives of General Power of Attorney of the owner filed objections. It is not in dispute that the aforesaid General Power of Attorney holder has died. Original Judgment Debtor is alive. There are no objections on behalf of the original Judgment Debtor. Still further learned Executing Court has dismissed the objections after considering all aspects of the case.
Learned counsel for the petitioners has submitted that petitioners are widow and children of Rakesh Kumar, who was the power of attorney holder of original owner Inderjit Singh. He has not filed any objection.
In any case, once the decree has been passed and has become final, there is no reason why the Executing Court should delay the execution of the decree.
For the reasons recorded above, this Court does not find any good ground to interfere with the impugned order passed by the learned Executing Court. The revision petition is dismissed.
November 01, 2017 (ANIL KSHETARPAL)
nt JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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