MALADEVI LEELANAND ANTHWAL Vs. SATESHWAR PRASAD MURLIDHAR ANTHWAL

JUDGEMENT

(1.) THE Claimant has sought to execute the Award by attachment of the property of the Respondents. The Claimant has taken out the Chamber Summons for extension of the warrant of sale.

(2.) THE Applicant claims that the property belongs to her and not the Respondent s. She is the daughter- in- law of the 1st Respondent. The Applicant has sought to raise the attachment upon a claim of title and possession under a lawful title.

(3.) THE Applicant claims to have been put in possession by Lalji Pali and to have been allotted a premises in lieu of the zopda. The very transaction of the immovable property viz. the zopda not being registered, the rights thereunder cannot be legitimately claimed by the Applicant against the attachment of the property.