PREM SINGH Vs. SHANKAR DUTT PATHAK

JUDGEMENT

(1.) Heard.

(2.) This revision, preferred against the order dated 21.05.2012 passed by Executing Court (Civil Judge (Sr. Div.), Rudrapur) in Civil Miscellaneous Case No. 10 of 2011 whereby said court has rejected the application moved by the revisionist (third party) against the attachment and sale of the property. The revisionist has further challenged order dated 28.05.2012 passed by Executing Court in Civil Execution Case No. 14 of 2012 whereby the proclamation for sale and auction has been directed to be issued.

(3.) Brief facts, of the case are that plaintiff/decree holder Shankar Dutt instituted a suit no. 84 of 1997 for recovery of money against defendants Jeewan Chandra Pandey and Isht Deva Housing Finance and Lodging Limited. Said suit was decreed on 20.08.2001 by Civil Judge (Sr. Div.) Rudrapur, for an amount of Rs.6,15,414.46/- with interest there on.