Punjab-Haryana High Court
Asha Devi And Ors vs Vijay Kumar @ Ram Singh And Ors on 13 May, 2016
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No. 2281 of 2016 (O&M)
Date of decision: 13.05.2016
Smt. Asha Devi and others
... Petitioners.
versus
Vijay Kumar @ Ram Singh and others
.... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
----
Present: Mr. Gopal Sharma, Advocate for the petitioners.
K.Kannan, J. (ORAL)
On the asking of the Court, Mr. DR Bansal, Advocate accepts notice on behalf of the respondents. With the consent of both the counsel, the revision petition itself is taken up for disposal.
The claimant is aggrieved that the Executing Court has given the direction to deposit the whole of the amount and fettered the right of recovery guaranteed under the award. The direction of the Executing Court is incompetent and without any jurisdiction. It is vacated.
The civil revision petition is allowed.
(K.KANNAN) JUDGE 13.05.2016 kv 1 of 1 ::: Downloaded on - 19-05-2016 00:02:54 :::