DALJIT SINGH Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) The National Insurance Company, which has got a right of recovery from the owner of the vehicle in the motor accident claim proceedings initiated as against the claimants has laid the execution petition invoking Order 21 Rule 66 CPC.

(2.) The revision petitioner Daljit Singh contended in his objections that the property which belonged to the judgement-debtor had been wrongly attached and therefore, the same could not be sold in the execution proceedings. He has also contended that the house as mentioned in the list of properties was not owned and possessed by the judgement-debtor and as such, the same could not be attached.

(3.) The Execution Court having rejected the objections proceeded further in the Court auction sale of the subject property.