GURPREET SINGH Vs. ABDUL GANI DAR

JUDGEMENT

(1.) In Suit for recovery of Rs. 6,93,760, the plaintiff-respondent No. 1 herein on 20th May 2009 filed an applica- tion under Order 38 for attachment of the defendants property viz truck bearing regis- tration No. HR-38F-5192 before the judg- ment. The respondent 1 's case was that the property sought to be attached before the judgment was likely to be removed by the petitioner herein and other defendants-all residents of Ludhiana Punjab, outside the jurisdiction of the Court and thus the respondent No. 1 deprived of the fruits of litigation. The respondent No. 1 insisted that he had a foolproof and winnable claim against the petitioner and other defendants and suit instituted by the respondent No. 1, was likely to be decreed in his favour.

(2.) The Trial Judge on 20th May 2009 after summarising the averments made in the plaint as well as the application, issued notice to the petitioner and other defendants requiring them to file their objection, if any, to the prayer made in the application and to show cause why petitioner and other defendants be not asked to furnish security to the tune of the suit amount or in alternative show cause against the attachment before the judgment of truck No. HR-38F-5192.

(3.) The petitioner and defendants 2 in their reply admitted to be owner and attorney holder of the vehicle in question and insisted that the defendant No.l in the suit employed as a driver by the petitioner and defendant No. 2 in the suit, had nothing to do with the vehicle in question. The petitioner and other defendant sought to wriggleout of any liability to pay compensation on account of 1072 fruit boxes belonging to respondent No. 1 allegedly misappropriated by defendant No. 1-truck driver, on the ground that the defendant No. 1 had while accepting the consignment acted on his own without any instructions from the petitioner and defendant No. 2. Learned Trial Judge on going through the pleadings and after hearing Learned Counsel for the parties directed release of the truck bearing No. HR-38F-5192 in favour of registered owner (petitioner) subject to condition that the petitioner and defendant No. 2 furnish a bank guarantee to the tune of Rs. 6,93,760, from a nationalized bank valid till disposal of the suit, so that the decree, if any, passed in the suit is executed.