AVNEET SONI Vs. KAVITA AGARWAL

JUDGEMENT

(1.) E A(OS) 268/2018

(2.) The said Agreement(s) to Sell are not denied by the Judgment Debtor. The only contention raised by the Judgment Debtor is that the rights of the Judgment Debtor under the said Agreement(s) to Sell cannot be attached under Section 60 of the Code of Civil Procedure, 1908, (hereinafter referred to as the 'CPC'), the same not being a right in property but being a contingent right. In this regard reliance has been placed on proviso (m) to sub-section (1) of Section 60 of the CPC, which reads as under:-

(3.) The question before this Court is whether the rights possessed by the Judgment Debtor under the Agreement(s) to Sell dated 11th March, 2008 are liable to be attached under sub-section (1) of Section 60 of the CPC.