RAJESH Vs. INDRAWATI AND OTHERS

JUDGEMENT

(1.) This first appeal has been filed by son of judgment debtor against the order dated 03.10.2013 passed by District Judge (Family Court) Bhiwani, whereby objections filed by the appellant were dismissed and land was attached.

(2.) Appellant-Objector claimed himself to be absolute owner of land comprised in Khewat No.20//18, Khatoni No.29, Khewat No.324//302, Khatoni No.458 and Khewat No.1694, showing judgment debtor-Satbir as co-sharer as per jamabandi for the year 2003-2004 situated in the revenue estate of village Bidhwan, Tehsil Siwani, District Bhiwani. Objector claimed that property stood transferred in his name and the judgment-debtor has no concern whatsoever with the property in question. The property was transferred in the name of objector by way of family settlement passed in civil suit No.79 of 2007 decided on 23.02.2008 in case titled as "Rajesh Kumar v. Satbir Singh.

(3.) Decree-holder/respondent is divorced wife of judgmentdebtor and has no concern with the land in question. Decree-holder filed petition under Section 13 of Hindu Marriage Act against Satbir/judgment-debtor which was decreed vide judgment and decree dated 01.12.1981. Permanent alimony of Rs.100/- per month was allowed from the date of order which was enhanced to Rs.1200/- per month vide order dated 28.04.2009 on her application for amendment of order dted 01.12.1981.