PRABHASH CHAND JAIN Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) R .A. Me hta, Pre siding Office r--The important question of vesting or acquiring the jurisdiction directly by the Recovery Officer in a transfer execution proceedings is involved in this appeal pre- ferred by the Judgment Debtors.

(2.) THE facts leading are as below:-

(3.) THE Respondent Bank resisted the appeal on the ground that common appeal is not maintainable and that the Recovery Officer was justified in entertaining the execution proceedings. It was further contended that the preferring of an appeal is nothing but the protection of the proceedings to delay the payment.