REGENT COMPUTRONICS PVT. LTD.

KESHARBAI Appellant

V/S

BANK OF BARODA Respondents

Referred Judgements :-

RADHA VALLABH [REFERRED TO]
PRAHLAD VISHNOI [REFERRED TO]
HINDUSTHAN COMMERCIAL BANK LIMITED VS. PUNNU SAHU DEAD [REFERRED TO]
RADHEY SHYAM VS. SHYAM BEHARI SINGH [REFERRED TO]
PUTTI KONDALA RAO VS. VELLAMANCHILI SITARATTAMMA [REFERRED TO]
UMA DATT VS. R K SARDANA [REFERRED TO]
SHAH YESHWANT MAGANLAL VS. TRUSTEES OF TRUST SHAH MAGANLAL KHUSHALDAS [REFERRED TO]
LAIKUNNISSAH VS. HARI PRASAD [REFERRED TO]
SHRI MUNI LAL VS. NIKI MANSA RAM [REFERRED TO]
CHETHANDOSJI VARU DIED DIGYADASSAN RAJENDRA RAMADASJEE VARU VS. BOARD OF TRUSTEES TIRUMALAI TIRUPATHI DEVASTHANAMS [REFERRED TO]
GANGAVISHAN HEERALAL VS. TURAMSINGH BHARATSINGH THAKUR [REFERRED TO]
NARAYANAN NAMBOODIRIPAD VS. THOMAKUTTY [REFERRED TO]

JUDGEMENT

(1.) This appeal under O.43, R.1(j) of the Civil P.C., 1908 (for short 'the Code') is directed against the order dated 13-8-1984 passed by the Additional Judge to the District Judge, Ujjain the Execution Case No. 42-A of 1976 disposing of the judgement-debtor's application, under O.21, R.90 of the Code.

(2.) It is not in dispute that the Bank of Baroda, respondent No. 1, had obtained a money decreed dated 9-12-1976 against one Bhuwanji. He was served with the notice under O.21, R.66 of the Code but had made no submissions. Ultimately, in the execution of the decree his agricultural land was sold for Rs. 33,500/- in Court auction. The sale had commenced on 15-7-82 on the spot and was ultimately knocked down on 11-8-82 in the Court premises.

(3.) Respondent No. 2 Sajanbai has been declared to be the purchaser. The highest bid on the spot by one Ganesh was of Rs. 17,000/- only.

Click here to view full judgment.

KESHARBAI Vs. BANK OF BARODA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address