CHUHAR SINGH Vs. DALBARA SINGH

JUDGEMENT

(1.) SAPURDAR Chuhar Singh has filed this revision petition under Article 227 of the Constitution of India impugning order dated 06.07.2013 (Annexure P-5) passed by the Executing Court, thereby dismissing application Annexure P-4 filed by the petitioner.

(2.) IN execution petition filed by respondent no. 2 ­ decree-holder (DH) against respondent no. 1 ­ judgment-debtor (JD), movable property of JD including two trucks, a tractor and household articles and cattle were attached. The attached articles were given to the petitioner on sapurdari on

(3.) DH , by filing reply, opposed the aforesaid application filed by the petitioner. However, the petitioner has withheld the said reply from this revision petition. Impugned order reveals that the DH alleged in his reply that the petitioner, in connivance with JD, has misappropriated the attached property to delay the recovery of the decretal amount. Averments made in the application (Annexure P-4), filed by the petitioner, were controverted.