UJJAGAR SINGH Vs. RAJINDER SINGH

JUDGEMENT

(1.) This Court had allowed the respondent to alienate half of 228 Kanals 14 Marlas by mortgage, purchasing a tractor and for no other purpose. Interest of mortgaging half of the land for purchase of the tractor, he mortgaged 8 Kanals for a sum of Rs. 20,000/- and purchased a second hand Fiat Car for the amount of Rs. 40,000/-. The action of the respondent for violating the interim order passed by this Court was challenged by filing COCP No. 255 of 1988.

(2.) M.R. Agnihotri, J. by order dated 3rd October, 1988 accepted the unconditional apology of the respondent and directed him to dispose of the car and get the mortgage redeemed within three months from the date of order, failing which he was to pay fine of Rs. 2000/-.

(3.) The respondent got the mortgage redeemed by paying Rs. 20,000/- but beyond the time specified and thus became liable to pay fine of Rs. 2000/-.