HARJIT SINGH Vs. MANJIT KAUR

JUDGEMENT

(1.) The objector, father of the Judgment Debtor, is aggrieved against the order dated 22-1-2000 whereby his objection against the execution of the award of the Motor Accident Claims Tribunal was dismissed.

(2.) The Motor Accident Claims Tribunal vide its award dated 23-8-1995 granted compensation in the sum of Rs. 2,90,000/- against Jasdev Singh and others. During the course of execution, the decree-holder sought attachment of the land of the judgment -debtor. The said attachment was objected to by the present petitioner on the ground that Jasdev Singh, judgment debtor, has no right or interest in the property attached as he is the owner of the said property.

(3.) In reply to the objection petition, it was stated by the decree-holder that the land in the hands of Harjit Singh is a joint Hindu family coparcenary property in which Jasdev Singh has 1/2 share. To prove that it is joint Hindu family coparcenary property, the decree -holder attached the revenue record which included jamabandi for the year 1960- 61 from the perusal of which it is apparent that the land came into the hands of the objector from his father and, thus, the property in the hands of Harjit Singh is inherited property and, therefore, joint Hindu family property. The petitioner herein has not filed any counter to such averment made in the reply wherein the revenue record was attached.