KARAN SINGH Vs. SRI LUXMI NARAYAN AND ANOTHER

JUDGEMENT

(1.) Heard Smt. Anita Tripathi, learned counsel for the petitioner.

(2.) The suit of the respondents for compensation on account of death of their son Devendra due to negligence of the U.P. Power Corporation including the petitioner was decreed vide judgment and order dated 20.4.2009. The said judgment and order directs the defendants to the suit which includes the petitioner and the U.P. Power Corporation to make the payment of Rs. 1,00,000.00 to the respondents with 6% interest from the date of filing of the suit i.e. 7.2.1992 till its payment. The said decree has been affirmed by the appellate court and the second appeal arising therefrom has been disposed of by this Court vide order dated 5.12.2011 without disturbing the said decree.

(3.) The respondents have applied for execution of the said decree wherein objections of the petitioners under Sec. 47 C.P.C. have been rejected on 16.2.2013. Thereafter, by the impugned order dated 11.4.2014, the executing court has directed for taking steps for attachment of the property of the petitioner so as to realise the amount decreed.