SIKANDAR SINGH Vs. HARJIT PAL SINGH

JUDGEMENT

(1.) THIS is a revision petition under Article 227 of the Constitution of India for setting aside order dated 12.11.2003 of the Court of Additional Civil Judge (Senior Division), Faridkot. Vide that order, the court had dismissed the objection petition filed by present petitioner Sikandar Singh who was Judgment Debtor.

(2.) FROM the perusal of the order in question it would appear that originally the suit for specific performance had been filed but ultimately in the Lok Adalat money decree for a sum of Rs. 1,00,000/- was passed on 23.10.1999 and according to the terms agreed, the decretal amount was to be paid in instalments. It was agreed that the decretal amount shall become recoverable by the sale of house in question. However, that decree remained unsatisfied and then execution proceedings started. There again the matter remained pending for compromise and then ultimately sale was effected.

(3.) COUNSEL for the petitioner has relied upon a Division Bench judgment of this Court in V.P. Arora v. Punjab National Bank, 1992(2) RRR 128 and Prem Parkash v. Pt. Mohan Lal, AIR 1943(3) Lahore 268. Counsel for the respondent relying upon a judgment of this Court reported as Sher Singh v. State Bank of Patiala and another, 2003(1) RCR(Civil) 347 (P&H) : 2003(1) Civil Court Cases 677 (P&H) has argued that this exemption from attachment was not available in the case where the JD had himself created a lien or charge over the residential house.