SANEH LATA Vs. DIMPLE AND ORS.

JUDGEMENT

(1.) This petition is instituted against the order dated 21.6.2014 rendered by Civil Judge (Senior Division), Nurpur in Execution Petition No.14 of 2007.

(2.) "Key facts" necessary for the adjudication of this petition are that petitioner had filed a Civil Suit bearing No.134/2002 in the Court of Civil Judge (Junior Division)-1, Nurpur, District Kangra. The Civil Suit was decreed by the trial court on 28.10.2006. Operative portion of the judgment reads as under:

(3.) The petitioner was held entitled to 1/3rd share in the insurance amount of Rs. 3,51,474/- assessed under Army Group Insurance Fund Scheme. Judgment debtors No.1 and 2 were held entitled to 2/3rd share with permanent injunction restraining them not to withdraw 1/3rd share of petitioner in the insurance amount. Petitioner has also moved an application under Order 39 Rule 1 and 2 read with section 151 of the Code of Civil Procedure. Judgment Debtor No.3 was restrained from releasing 1/3rd share of the petitioner in the insurance amount of Rs. 3,51,474/- on 13.8.2002.