BUREAU OF OUTREACH AND COMMUNICATIONS Vs. CANARA BANK

JUDGEMENT

(1.) This is a petition under Article 227 of the Constitution of India challenging the impugned order dtd. 4/12/2019, passed by the learned Civil Judge-09, Central District, Tis Hazari Court, Delhi in Execution Petition No. 95677/2016, whereby the Executing Court issued directions for release of the death gratuity amount of Rs. 2,39,762 /- to the respondent.

(2.) The facts in brief are that respondent filed a suit for recovery of amount of term loan which was taken by late Sh Pranab Kumar Chaudhary against four defendants.

(3.) Vide judgment dtd. 18/4/2007, the learned Trial Court passed the ex parte decree in the sum of Rs.89,689.00 alongwith pendent-lite and future interest @16% till its realization. The decree was ordered to be drawn against defendant Nos. 2 & 3 only as defendant No.1 had died on 15/5/2005 and was deleted from the array of parties. No order was passed against the petitioner.