SUMER SINGH Vs. HARYANA KHATRIYA GRAMIN BANK

JUDGEMENT

(1.) THIS petition filed under Section 115 of the Code of Civil Procedure, 1908 challenges order dated 20.1.2003 passed by the Additional Civil Judge (Sr. Division), Loharu dismissing the objections of the judgment- debtor - petitioner. The principal objection that the land sought to be attached is a dwelling house and no proper opportunity was given did not find favour with the Civil Judge who has dismissed the same by observing as under :-

(2.) MR . R.S. Sheoran, learned counsel for the judgment-debtor - petitioner has argued that every thing was done in a hurry on one day and there is a residential house in the land which is subject matter of attachment.