Harbant Singh @ Hansa And Anr vs Jaswant Kaur And Ors
2022 Latest Caselaw 11921 P&H

  130 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

                                                 CR-931-2020 (O&M)
                                                 Date of decision: 21.09.2022
Harbant Singh @ Hansa and another
                                                  ....Petitioners

               Versus

Jaswant Kaur and others
                                                 ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. S.N.Pillania, Advocate for the petitioners Mr. P.K.Garg, Advocate for respondent no.1 to 5

ANIL KSHETARPAL, J (Oral)

The objections filed by the judgment debtor have been

dismissed by the Executing Court. The petitioners object to the

execution of the decree on the ground that the decree-holder, while filing

the suit, affixed the insufficient court fee. The Executing Court has

dismissed the objection. At the stage of execution petition, the validity

of the decree, on the ground of insufficiency in payment of court fee,

cannot be ordinarily examined.

Hence, dismissed.

All the pending miscellaneous applications, if any, are also

disposed of.

21.09.2022                                       (ANIL KSHETARPAL)
rekha                                                 JUDGE
Whether speaking/reasoned :         Yes/No
Whether reportable :                Yes/No




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