NARINDER SINGH Vs. PALWINDER SINGH

JUDGEMENT

(1.) Petitioner has assailed the order dated 09.02.2012 passed by the Addl. District Judge, Amritsar and order dated 30.11.2011 passed by the Civil Judge (Jr. Divn.) Amritsar whereby objections filed by the judgment-debtor/petitioner were dismissed.

(2.) Brief facts are that the Judgment-debtor/petitioner filed objection in the execution on the ground that the plaintiff filed the suit on the basis of cheque alleged to have been issued by the defendant with a condition that if the work of the plaintiff is not done, then the plaintiff can recover the amount of the cheque. Plaintiff failed to prove that defendant No.1 was doing the business of travel agent.

(3.) The executing Court dismissed the objections vide order dated 30.11.2011 and the appeal preferred against the same was also dismissed by the Court of Addl. District Judge, Amritsar vide order dated 09.02.2012.