VINOD KUMAR Vs. DIA WANTI

JUDGEMENT

(1.) THIS revision is directed against the order dated 16th November, 1999, passed by the learned Additional Civil Judge (Senior Division), Sangrur, vide which the judge dismissed the objections filed by the petitioner-objector.

(2.) THE objector had filed objection on the plea that he had purchased half share of Khasra No. 1660 measuring 0-8 marlas situated at Prem Basti, Street No. 3, Sangrur through registered sale deed No. 142 dated 27.4.1998. The possession of the said property was sought to be taken by the decree-holder in furtherance to the decree passed by the court on 17.1.1998. It is contended that the objector was not party to the suit and was a bona fide purchaser, as such, the property was not liable to be attached. Learned trial court by detailed order dismissed the objections for valid and proper reason.

(3.) AT this stage, reference can be made to the case of Rocky Tyres and others v. Ajit Jain and others, C.R. No. 3293 of 1996, decided on 17.12.1997 reported in 1998(3) P.L.R. 53 : 1998(2) RCR(Civil) 17 (P&H)., where the Court held as under :