- (1.) THIS Civil Revision was heard by learned Single Judge and was referred for a decision by a larger Beach and that is how we are seized of the matter.
(2.) THE question to be decided in this petition is whether the amount of compensation awarded in favour of legal representatives of a person, who dies in an accident, could be attached in execution of the decree against the deceased.
(3.) BRIEFLY, the facts of the case are that petitioner M/s Bihari Lal Shannu Ram obtained a money decree for Rs. 5,145 30 against Bihari Lal and Nand Lal, respondents. The said Bihari Lal died in an accident. His legal representative filed an application or compensation under the Motor Vehicles Act. The Motor Accidents Claims Tribunal awar- ded a sun of Rs. 1. 06,14/- as compensation to the legal heirs of Bihari Lal, vide award dated 21st October, 1988. In the execution application filed by the decree holder M/s Bihari Lal Shaonu Ram, decretal arrow t of Rs. {[0-9]},15. 30 was attached. The legal representatives of the deceased judgment-debtor Behari Lal raised an objection that the said amount of compensation could not be attached in execution of a decree against deceased Bihari Lal. The learned Tribunal held that the said amount could not be attached. Dissatisfied with that judgment, the petitioner had filed the present revision petition.;