GOBINDER DASS DAHIYA Vs. ATTAR SINGH

JUDGEMENT

(1.) THESE proceedings arise out of a reference made by the Court of Civil Judge (Sr.Division), Sonepat dated 17.8.2013.

(2.) TO understand the controversy brief factual matrix needs to be noticed.

(3.) THE court vide two separate orders passed prior to the passing of the decree restrained the respondent from alienating the property or creating any charge thereon with the first order passed on the concession made by the respondent himself upon recording of his statement and continued subsequently after the passing of the decree and dismissal of the objections filed by the respondent. The court vide order dated 27.1.2004 ordered attachment of the properties owned by the respondent including the one the particulars of which have been given above. The relevant extract of the order dated 27.1.2004 is reproduced as under : -