SUBHASH AND ANR Vs. HARDEV SINGH AND ANR

JUDGEMENT

(1.) Challenge in the present revision petition is to an order passed by the learned Executing Court on 03.11.2010, whereby the attached property was ordered to be put to auction in order to recover a sum of Rs. 2,72,000/-.

(2.) Hardev Singh-Respondent No. 1 filed an application for grant of compensation on account of injuries sustained by him in an accident, which took place on 26.03.2004. Learned Motor Accident Claims Tribunal has awarded a sum of Rs. 5,14,666/-against Respondent Nos. 1 to 3 jointly and severally alongwith interest at the rate of 9% per annum. The present Petitioners are, in fact, Respondent Nos. 2 & 3 i.e. owners of the offending vehicle.

(3.) The argument of the learned Counsel for the Petitioners is that the Petitioners have deposited 2/3rd amount of compensation, therefore, the remaining amount of compensation is to be deposited by the driver of the vehicle i.e. Respondent No. 2 herein.