NASIMA KHATOON Vs. STATE & ANR

JUDGEMENT

(1.) This is a writ petition, whereby, challenge is laid to order dated 28.11.2017, passed by the SDM, Seelampur.

(2.) Record shows that ICICI Lombard has obtained the impugned attachment order. The attachment order is directed against the son of the petitioner. The petitioner, who is the mother, claims to be the owner of the subject property. The ownership claim is based on a General Power of Attorney. According to the petitioner, the said Power of Attorney is registered.

(3.) A perusal of the Power of Attorney shows that it is executed in favour of the petitioner only to manage, sell, mortgage etcetera, the subject property. There is no reference to any consideration in the Power of Attorney.