DAMERA NARSIMHA REDDY Vs. SYED IBRAHIM

JUDGEMENT

(1.) debtor No.2 in E.P.No.45 of 2001 on the file of the Principal District Munsif Medak at Sangareddy, filed this Civil Revision Petition. He challenges the order, dated 20-1-2005, whereunder the executing Court directed the sale of the property belonging to the petitioner.

(2.) Respondents 1 and 2 filed O.P.No.314 of 1998 under Section 166 of the Motor Vehicles Act, 1988, before the Motor Accidents Claims Tribunal-cum-District Judge, Medak at Sangareddy, (hereinafter referred to as tribunal) claiming compensation against the petitioner and the third respondent. They pleaded that their son by name Syed Nisar Ahmed died in an accident on 21-1-1997 involving a vehicle bearing No.AP-28/B-5646, owned by the third respondent-and driven by the petitioner. Through its order, dated 6-2-2001, the tribunal awarded a sum of Rs.1,77,490/- as compensation and directed apportionment between the respondents 1 and 2.

(3.) The third respondent is said to have paid a sum of Rs.88,000/- to respondents 1 and 2, out of the Court. On receipt of the same, respondents 1 and 2 filed a memo, dated 10-7-2002, to the effect that their claim against the third respondent is satisfied and that they do not intend to press the E.P. against him. The executing Court recorded the same and closed the E.P. against the third respondent.