KARAN SINGH Vs. UNJAB AND SIND BANK

JUDGEMENT

(1.) RESPONDENT No. 1, Punjab and Sind Bank, filed a suit for recovery alleging that the defendants failed to repay the loan taken against mortgage of property. On January 18, 1989, the suit was decreed and in the judgment, it was made clear that the bank will be at liberty to realise the decretal amount by sale of the mortgaged property. The said clause was also incorporated in the decree drawn up. The decree became final.

(2.) IN execution proceedings, the property was ordered to be auctioned on September 5, 1994. The objections were filed by the present appellants stating that they were bona fide purchasers without notice of the mortgage and this fact came to the notice of the appellants only on the date of the auction and they filed objections before the Tehsildar on the same day. The further objection was that the property was worth more than Rs. 25 lakhs and was sold only for Rs. 7.50 lakhs and the sale was the result of a fraud.

(3.) WHETHER the objections filed by the objector Satwinder Kaur are not maintainable ? OPA