SAVITRI SHARMA Vs. RECOVERY OFFICER,

JUDGEMENT

(1.) This petition is directed against the order dated 28.05.2018 passed by the Recovery Officer, Debt Recovery Tribunal-II, Chandigarh [hereinafter referred to as 'the Tribunal'] by which objection filed by the petitioner in the execution of the decree has been dismissed.

(2.) This case has a chequered history which can be narrated briefly as under: -

(3.) The petitioner (Savitri Sharma) purchased a booth No.749, Motor Market and Commercial Complex, Manimajra, Chandigarh [hereinafter referred to as 'the property in dispute'] vide registered sale deed dated 22.11.1983. The Punjab National Bank/respondent No.2 [hereinafter referred to as 'the Bank'] filed a suit for 1 of 11 recovery of Rs.7,31,683/- against as many as 19 defendants in which the petitioner was arrayed as defendant No.17. The suit was decreed on 28.10.1996 and the decree drawn by the Civil Court read as under: -