MALABIKA MAITY Vs. TARGET CONSTRUCTION AND ANR.

JUDGEMENT

(1.) The challenge is made to an order no. 248 dated 21st May, 2015 passed by the learned Civil Judge (Senior Division), Ghatal in Miscellaneous Case no. 02 of 2015, by which an application raising objection to an order of attachment of the property purchased by the petitioner and an attempt to sell the said property is rejected.

(2.) It appears that the Money Suit culminated into a decree, which was put into execution before the learned Civil Judge (Senior Division), Ghatal.

(3.) Admittedly the application for execution of decree filed in a prescribed format does not disclose the property claimed by the petitioner. The property subsequently was included on an application for amendment taken out by the decree holder/opposite party.