Delhi High Court

Rajni Verma vs Pushpa Sonkar on 8 May, 2025

                          $~57
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                        Date of Decision: 08th May, 2025
                          +      CM(M) 870/2025 & CM APPL. 28010/2025
                                 RAJNI VERMA                                               .....Petitioner
                                                    Through:      Mr. Aayush Agarwala with Ms.
                                                                  Gahena G and Mr. P. Jha, Advocates.
                                                    versus

                                 PUSHPA SONKAR                                            .....Respondent
                                               Through: None.
                                 CORAM:
                                 HON'BLE MR. JUSTICE MANOJ JAIN
                                               J U D G M E N T (oral)

1. This is second round of litigation by the same petitioner.

2. Earlier also, the petitioner, who is judgment debtor before the learned Executing Court, had knocked the doors of this Court. She was aggrieved by the fact that while directing execution, her bank account could not have been attached as it was her pension account and in terms of Section 60 CPC, pension is exempted from attachment.

3. Additionally, it was also apprised that the judgment debtor, herself, was in a critical condition and on one earlier occasion i.e. 05.11.2024, she was admitted in Intensive Care Unit and since her entire bank account had been attached, she was not even able to arrange for expenses toward her medical treatment.

4. It is submitted that thereafter, though, she was discharged, she has suffered stroke and is now suffering paralysis also.

5. The impugned order, merely, indicates that the learned Executing

Court could not pass any order that day and the matter is now listed for tomorrow for passing order.

6. Since the case is already listed for orders, this Court does not feel any requirement of interfering with the matter and expects that there would not be any further delay in the matter and sensing the urgency involved, the learned Execution Court would pass appropriate order, tomorrow itself.

7. Petition stands disposed of in aforesaid terms.

8. Order be given dasti under the signatures of Court Master.

9. Pending application also stands disposed of in aforesaid terms.

(MANOJ JAIN) JUDGE MAY 8, 2025/sw/SS