NITISHREE INTERNATIONAL PVT. LTD Vs. K.N. SHUKLA

JUDGEMENT

(1.) THIS revision petition, preferred by the petitioners, is against the order dated 11.02.2009, passed in an execution by Additional District Judge. Amritsar, whereby the objection petition, filed by the petitioners, against the execution has been dismissed being not maintainable.

(2.) THE first objection raised by the learned counsel for the petitioners is that since the award was qua the transfer of the property of the value of more than 100, therefore, the award required registration.

(3.) AS regards the second objection that award was not passed against M/s Vishnu Rupa Developers Pvt. Ltd. 517-A Narain Manzil, 23, Bara Khamba Road, New Delhi, therefore, he could not execute the award. In this regard, it may be observed that learned counsel for the petitioners has stated that the award had authorized respondents No. 1 to 4 to convey the property in the name of any person, therefore, as a precautionary measure M/s Vishnu Rupa Developers Pvt. Ltd. has been inserted as a party alongwith the decree holder. Therefore, this objection also cannot be sustained.