BALBIR SINGH Vs. DALJIT SINGH KEHAR SINGH

JUDGEMENT

(1.) This order will also dispose of Civil Revision Petitions No. 3007 and 3008 of 1988, as the question involved is common in all these petitions.

(2.) The petitioner decree-holder sought attachment of the property belonging to the judgment-debtor. The executing Court refused to issue warrants of attachment on the basis of the report that there was no land in the name of the judgment-debtor, as alleged by the decree - holder. As a result, the decree-holder was directed to file a fresh list of the properties of the judgment-debtor.

(3.) The learned counsel for the decree - holder -petitioner submitted that the land sought to be attached did belong to the judgment - debtor, but in order to defeat the claim of the decree - holder the same was transferred by him. Thus, argued the learned counsel, the land should have been attached. If any objections were filed on behalf of any person, the same could be disposed of in accordance with law.