@JUDGMENTTAG-ORDER
Hemant Gupta, J.@mdashThe challenge in the present revision petition is to the order dated 12-3-2005, passed by the learned Executing Court, whereby objections filed by the present petitioner in respect of execution of the decree for possession dated 27-11-1998 of the land of Khasra No. 335/1 (6-0), situated in village Sunam. was dismissed.
2. The suit for possession was filed by the plaintiff on the basis of title, alleging therein that the defendant has taken unlawful possession of the property in dispute. The defendant appeared in the suit and asserted that since 1-6-1991, the defendant is in adverse possession of the property in dispute and the plaintiff never remained in possession since 27-12-1968. It was alleged that earlier the present petitioner was in possession. It was, thus, alleged that the possession of the defendant on the suit property exceeds the period of 12 years and thus, the defendant has become the owner of the suit property by way of adverse possession.
3. The learned trial Court decreed the suit for possession on 27-11-1998. In execution of the said decree, the present petitioner filed objections to the effect that the objector is in possession of the land measuring 2 marlas of Khasra No. 335/1. It is alleged that the petitioner has purchased the land measuring 12 kanals 16 marlas and 5 kanals vide two separate sale deeds dated 7-1-1969. The land purchased was vacant and open land and was adjoining to Khasra No. 335/1 (6-0). The petitioner has asserted that the possession of the land was given to Markfed in the year 1969 and to the judgment-debtor in the year 1991. Thus, the petitioner asserted adverse possession in respect of the land measuring 2 marlas of Khasra No. 335/1.
4. The learned Executing Court has dismissed the objections filed by the petitioner, on the ground that there is no document to show the possession of the Objector over the property in dispute since the year 1969. It has also been found that the Objector has not produced the rent note whereby the premises, allegedly constructed over the disputed property, were given on lease to the judgment-debtor. The Court also considered the written statement filed by the judgment-debtor in the suit filed by the decree holder, which is to the effect that he has taken forcible possession of the property in dispute.
5. Learned Counsel for the petitioner has vehemently argued that the learned Executing Court should have given an opportunity to the petitioner to produce evidence in respect of the objections raised, so as to decide the issues arising between the parties on the basis of evidence led. The dismissal of the objections without framing issues has caused manifest injustice to the petitioner. Learned Counsel for the petitioner has relied upon the judgments reported as
6. A perusal of the judgments relied upon by learned Counsel for the petitioner, shows that the objections of the petitioner are, in fact, in terms of Order 21, Rule 99 of the Code of Civil Procedure, 1908. The orders on such objections have the force of decree in terms of Order 21, Rule 103 of the Code of Civil Procedure. Therefore, the remedy of the petitioner is to file an appeal against the said order.
7. The present revision petition is, thus, not maintainable and the same is dismissed.
