HARPAL SINGH Vs. HARI CHAND OM PARKASH

JUDGEMENT

(1.) THE decree holder-respondent got an ex parte decree for Rs. 1,00,416.66 against the judgment debtor-petitioner. In pursuance of the said decree, execution proceedings were initiated by the decree holder-respondent. Warrants of sale were issued by the executing Court. The auction of the property of the judgment debtor-petitioner was held in the presence of the Qanungo and Halwa Patwari, Budhlada. The decree holder-respondent was granted permission by the Court to give bid at the auction sale and he gave the highest bid of Rs. 1,60,000/-. The judgment debtor-petitioner filed objections before the executing Court for setting aside the sale. The executing Court, vide its order dated 6th May, 1998, dismissed the objection petition and confirmed the sale. It is this order of the executing Court which has been challenged by the judgment debtor-petitioner by way of filing this petition under Section 115 of the Code of Civil Procedure (hereinafter referred to as the Code)

(2.) I have heard Shri P.S. Dhaliwal, learned Counsel for the judgment debtor- petitioner and Shri D.S. Brar, learned Counsel for the decree holder- respondent and have gone through the records of the case.

(3.) FOR the aforesaid reasons, I do not find any illegality or material irregularity in the impugned order which may warrant exercise of revisional jurisdiction of this court under Section 115 of the Code. This revision petition is, accordingly, dismissed. Revision dismissed.