ORIENTAL INSURANCE CO. LTD Vs. RAVINDER SINGH KNAG

JUDGEMENT

(1.) This appeal (execution) has been filed under sec. 27A of the Act 1986 in challenge to the Order dtd. 21/6/2019 of the State Commission in execution no. 10 of 2019 in complaint no. 616 of 2018.

(2.) We have heard the learned senior counsel for the appellant (the judgement debtor(s) before the State Commission) and the respondent (the decree holder before the State Commission) in person and have perused the record.

(3.) A reading of the impugned Order dtd. 21/6/2019 shows that an application bearing no. 1149 of 2019 filed by the judgment debtor(s) for preponing the hearing was allowed by the State Commission and the matter was heard the same day and thereafter another application bearing no. 1150 of 2019 filed by the judgment debtor(s) for recalling bailable warrants issued earlier on 11/6/2019 was considered and the bailable warrants were ordered to be kept in abeyance till the next date of hearing and it was also further ordered that if the same had been issued by then the same may be recalled. We thus notice that both applications of the judgment debtor(s) were essentially allowed by the State Commission and as such we discern no good or cogent reason for challenge to the State Commission's Order particularly when the judgment debtor(s) are free to raise all their issues and contentions and make all their submissions in respect of any incidental issue(s) before the State Commission in the normal course.