Punjab-Haryana High Court
Sandeep Kumar vs Desh Raj & Ors on 26 April, 2016
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No.2881 of 2016 (O&M)
Date of Decision.26.04.2016
Sandeep Kumar .......Petitioner
Vs.
Desh Raj and others ........Respondents
Present: Mr. Jagdish Manchanda, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J. (ORAL)
1. In a suit for recovery of money, the plaintiff has sought for injunction under Order 39 Rule 1 and 2 CPC from alienating the property. The suit for money cannot be converted into suit for injunction for immovable property. If the petitioner's grievance is that the defendant is attempting to sell the property and defeat and delay the recovery, it is possible that he may apply for attachment of the judgment debtor's property, if ground made for such attachment. If such application is filed, the court will consider the same on the basis of grounds taken in the application.
2. The revision petition is dismissed requiring no intervention with the order already passed.
(K. KANNAN) JUDGE April 26, 2016 Pankaj* 1 of 1 ::: Downloaded on - 29-04-2016 00:07:47 :::