PARMANAND Vs. INDRAVADAN

JUDGEMENT

(1.) This revision petition is directed against the order dated 30.4.86 passed by the Xth Additional Judge to the District Judge, Indore in execution case No. 1 l-B/77-78 where by the application under Order XXI Rule 2(1) of the Code of Civil procedure, 1908 (for short the Code) has been allowed.

(2.) Circumstances giving set this revision petition arc these;In terms of an award, a money decree dated 31.1.78 was passed in civil suit No. 1 l-B/77-78 in favour of Narendra, Nitin and 4 others against Bhagwandas, his son Bharat Kumar and his daughter Smt. Lata.

(3.) In execution of the aforesaid decree 15 Yezdi Motor cycles and spare parts belonging to M/s Parikh Automobiles, Indore were attached on 9.3.78 from 10, Maharani Road, Siyaganj, Indore.