PUNJAB NATIONAL BANK Vs. JAGIR SINGH

JUDGEMENT

(1.) This is a civil revision and has been directed against the order dated 20.12.1997 passed by the Addl. Civil Judge (Sr. Divn.), Tarn Taran, who dismissed the execution application of the Punjab National Bank (hereinafter called 'the Bank') by observing that the same was not maintainable.

(2.) Some facts can be noticed in the following manner:-

(3.) Is it so , will be the point for adjudication formed.