KUSUM ARUNKUMAR BISWAS Vs. SUNCHAN SECURITIES LTD

JUDGEMENT

(1.) The applicants have taken out these Chamber Summonses for raising an attachment over the premises to which they claim title.

(2.) The applicants have produced the share certificate of the society in which the attached flat is situate. The share certificate shows the transfer in favour of the applicants which is in favour of VRG from one Kanchan Sunil Mansinghani (Kanchan) who was one of the directors of the award debtor company.

(3.) Hence the award creditor would claim that the attached flat actually belonged to the award debtor and was shown to be in the name of its director.