PRITHVI SINGH Vs. MADAN SINGH

JUDGEMENT

(1.) Dismissal of objection petition of the judgment-debtor vide impugned order of 6.11.2013 by the Executing Court is under challenge in this revision petition.

(2.) Claim of the JD is that despite there being overwhelming evidence including that of handwriting and fingerprint expert that the decretal amount with interest had been paid to the decree holder vide receipt (Annexure P-2) is of 22.6.2008, his objection petition has wrongly been dismissed by the Executing Court. It is claimed that decree dated 27.9.2005 (Annexure P-1) stood wholly satisfied vide payment of decretal amount plus interest vide receipt (Annexure P-2).

(3.) Claim of the respondent-decree holder, on the other hand, is that entire version of the JD is concocted, whereas neither any payment was made by the JD nor any receipt (Annexure P-2) of 22.6.2008 had been issued by the decree holder in discharge of the decree.