SURINDER KAUR Vs. SURINDER KAUR AND OTHERS

JUDGEMENT

(1.) The challenge in the present revision petition is to the order dated 30.8.2004, passed by the learned Executing Court, whereby the objections filed by the petitioner in respect of execution of the Award dated 26.8.2003, were dismissed.

(2.) As pointed out by learned counsel for the petitioner, the Motor Accident Claims Tribunal vide award dated 26.8 2003, awarded Rs.9,84,000/- as compensation against M/s Moga Malwa Bus Service (Registered), Ludhiana, represented through Sh. Bhupinder Singh as owner of the vehicle and Mr. Balwinder Singh, driver of the said vehicle. After the death of Bhupinder Singh, the property is inherited by his widow Swaranjit Kaur and mother Surinder Kaur, the present petitioner.

(3.) The grievance of the petitioner is that the award cannot be executed in respect of her only residential house It was also pointed out that Bhupinder Singh has left other properties including the agricultural land and buses, whereas the execution is being sought from the sale of the residential property of the petitioner.