SHOORVEER SINGH Vs. HEERA SINGH

JUDGEMENT

(1.) HEARD .

(2.) THIS revision is directed against the order dated 21.10.2008, passed by District Judge Uttarkashi in Execution Case No. 04 of 2004, whereby said court has rejected the objections under section 47 of Code of Civil Procedure, 1908, filed by the present revisionist, and directed the attachment of the Plot No. 1080 and the house standing thereon.

(3.) IT is not denied by the revisionist that the revisionist and respondent No. 2 to 5 are legal representatives of the deceased judgment debtor (defendant Naunihal Singh). What has been pleaded before this Court by the revisionist is that only the property which came in the share of the revisionist, who is only one of the sons of the deceased judgment debtor has been directed to be attached by the executing court leaving the other legal representatives untouched. It is contended by learned counsel for the revisionist that all the legal representatives should have been made liable to pay the decretal amount in the proportion they received the property of the de ceased judgment debtor.