MOHAN LAL Vs. CHOTTI @ LABH KAUR

JUDGEMENT

(1.) THE petitioner is aggrieved against the order dated 2.8.1999 passed by the Additional District Judge, Sangrur while executing the award dated 27.3.1990.

(2.) INITIALLY the claimants have sought compensation by impleading Mohan Lal, owner of tempo No. PBS-3725 as respondent No. 2. The said respondent was proceeded ex-parte. An ex-parte award dated 27.3.1990 was passed. In execution of the said award, attachment of the property of the petitioner was carried out. Petitioner filed an objection before the Executing Court to the effect that he is not party to the claim application and his property has been wrongly attached. Such objection was allowed by the Executing Court. Claimants disputed such order of the Executing Court by a revision petition. The said revision was withdrawn with liberty to seek amendment in the award.

(3.) NOTICE of this application was issued. Respondent Nos. 1 to 6 were served and ordered to be proceeded ex-parte vide order dated 6.6.2001. However, the said order was not brought to the notice of the Court at later stage and fresh notices were ordered to be issued.