MANOJ Vs. SHRIRAM TPT FINANCE COMPANY LIMITED

JUDGEMENT

(1.) The special leave petition stands dismissed as against respondent No. 4 for non-publication of the notice. Leave granted.

(2.) The dispute centres round an order passed by the High Court in revision with regard to the handing over of the possession of a motor vehicle, which stands registered in the name of the appellant Shri Manoj Sharma. On an application being filed before the magistrate, the magistrate directed that the vehicle be released temporarily in favour of Shri Manoj sharma on his executing a supertnama bond of Rs. 5 lacs with a condition that he will produce the said vehicle before the court, as and when required. He shall not dispose it of till the final decision of the concerned case with the further condition that the order will be subject to the variation by the civil court. As it appears that a civil suit is pending before the civil court in relation to the ownership of the vehicle in question. The aforesaid order of the magistrate has been reversed by the High Court in exercise of its revisional jurisdiction, and on examining the said order of the High Court, we find that there was no justifiable ground for interference with the order of the magistrate passed on 3.4.2000.

(3.) Mr. Rao appearing for the financier vehemently contended that in view of the pendency of the civil suits, and the order of the status quo passed therein, the magistrate was not justified in passing the order granting the vehicle in possession of Shri manoj Sharma