MOHANLAL Vs. MANGILAL

JUDGEMENT

(1.) APPLICANT /Judgment -Debtor has directed this revision against the order dated 14.2.2000 passed by the MACT, Rajgargh District Bioara (Executing Court) thereby directing attachment and sale of the bus No. MBH -7035, in execution of the award passed in favour of N.A. 1 and 2.

(2.) THE learned Counsel for applicant submitted that before the attachment of the said bus, a show cause notice was issued to the applicant for furnishing the details with regard to the disputed bus. In reply to the notice, the applicant has filed the registration, insurance and the other papers with regard to the alleged bus. The papers filed before the Executing Court indicate that the applicant is not a registered owner of the bus in question. The bus is registered in the name of one Ramesh Chandra Bhavsar, a resident of Jeerapur. Even in view of the aforesaid facts, the Court ordered for the attachment of the said bus in execution of the award passed by the MACT against the applicant. The learned Counsel submitted that the order of attachment is illegal.

(3.) IN the result, the revision petition is devoid of any merit and substance and the same is accordingly dismissed without any orders as to costs.