HARI SINGH Vs. MUNSHI RAM AND ANR.

JUDGEMENT

(1.) Judgment -debtor has impugned the order of the first appellate court dismissing his objections under Sec. 47 of the Code of Civil Procedure in this second execution appeal.

(2.) The facts:

(3.) The objection petition filed by the wife was dismissed by the executing court and the judgment was affirmed in appeal by the first appellate court, The wife has not challenged the judgment of the first appellate court dismissing her appeal and upholding the order of the executing court holding that she was not the owner of the disputed house and there was no embargo for its attachment and sale in execution of the decree against the judgment debtor.