Bharat Bhushan Parsoon, J.@mdashEx-parte decree dated 22.4.2003 is pending execution against the JD, petitioner herein where orders are
sought against him to hand over vacant possession of the suit property in favour of the decree-holder, respondent herein. Even though the decree
under execution is ex-parte against the petitioner-JD but it remains a fact that the JD had been appearing in the said suit throughout and it was at
the stage of evidence of the decree-holder/plaintiff that the petitioner-JD was proceeded against ex-parte on 2.9.2002 and never appeared
thereafter.
2. The petitioner-JD had then filed an application for setting aside the ex-parte order dated 2.9.2002 against him as well as for setting aside the ex-
parte judgment and decree dated 22.4.2003. The said application was dismissed on 24.8.2007 by the Civil Judge (Junior Division), Yamuna
Nagar at Jagadhri. Appeal preferred against the said order of 24.8.2007 was also dismissed on 9.1.2009 by the Additional District Judge,
Yamuna Nagar at Jagadhri. Order of dismissal of application for setting aside the ex-parte proceedings and ex-parte decree thereafter became
final giving finality to the judgment and decree dated 22.4.2003 as well. The objection petition preferred by the JD in execution of the decree dated
22.4.2003 had made elaborate reference to another judgment and decree dated 8.3.1991. The Executing Court has rightly ignored such
objections as the decree under execution is of 22.4.2003 and not of 8.3.1991. Relevant observations made by the Executing Court are
reproduced as below:
In the considered opinion of this court, the question whether this decree dated 8.3.1991 is null and void is to be adjudicated in the execution filed
by either parties qua decree dated 8.3.1991. The objections qua said decree dated 8.3.1991 cannot be filed in present execution petition, which is
filed for execution of decree dated 22.4.2003. Moreover, the plea of JD that the decree dated 22.4.2003 has been obtained by DH by playing
fraud upon the court and by way of concealment of fact is also devoid of merits as now the executing court cannot go behind the decree and it has
to enforce the decree as such. Moreover, as stated earlier, the pleas taken by way of present objections have already been raised by the JD in
different civil suits and have been adjudicated upon by various court of competent jurisdiction. Thus, it cannot be now re-agitated now. Moreover,
judgment and decree dated 22.4.2003 has already attained finality as no appeal/revision is pending before any court of competent jurisdiction. In
this context, I find strength from case titled as Abdul Rehman Shora (D) by LRs. and Others Vs. State of Jammu & Kashmir and Another,
3. The objection petition preferred before the Executing Court is nothing but repetition of the earlier pleas raised by the petitioner-JD time and
again.
4. Keeping in view the totality of facts and circumstances, no ground is made out to interfere with the well-written impugned order dated 5.9.2014.
Affirming the same, this petition being without any merit, is dismissed.
