PALWINDER SINGH Vs. RAJWINDER KAUR

JUDGEMENT

(1.) By this petition, the petitioners' prayer is that the execution proceedings filed under Sec. 176 of the Motor Vehicles Act, 1988, for recovery of the compensation awarded to the respondent claimants, vide the Award dtd. 7/10/2009 (Annexure P-2), passed by the learned Motor Accidents Claims Tribunal, Amritsar, be 'set aside' qua him, on the ground that though the executing Court has issued notice to the petitioner, he was not a party to the claim petition.

(2.) Pursuant to the order passed by this court on 10/5/2019, on the 2nd call of this case in the post lunch session, the report of the learned Additional District Judge, Amritsar, has been received (dtd. 28/5/2019 itself), stating therein to the effect that an execution application was filed against Hira Singh son of Gurmit Singh and Ujaggar Singh son of Wassan Singh (respondents no. 1 and 2 respectively before that Court).

(3.) The petitioner herein, i.e. Palwinder Singh, was arrayed as respondent no. 3 in the said application.