Jaswant Singh, J. - (1.) IN the instant petition under Article 227 of the Constitution, Petitioners, who are legal representatives of one Gurnab Singh -judgment debtor, have approached this Court by assailing the order dated 8.8.2009 (P.3) whereby their objections against the sale of the property in execution proceeding were dismissed.
(2.) AS per the report of the Registry, the file of the present case appears to have been burnt in the fire incident in the High Court premises and as such the file requires reconstruction. Learned Counsel for the Respondents -claimants (decree holders) has furnished a copy of the complete paper book in court today, which is taken on record.
(3.) LEARNED Counsel for the claimants -Respondent Nos. 1 to 4 points C.R. No. 7530 of 2009 '2' out that the learned MACT vide its award dated 7.4.1999 (P.1) had awarded a sum of Rs. 3 lacs along with interest @ 12% per annum for the death of the husband -Buta Singh of Respondent No. 1 in a Motor Vehicular Accident. The decree was against the driver -Chuhar Singh and the owner of the offending vehicle, namely, M/s Kiratpur Sahib Finance Pvt Ltd as there was no valid insurance of the vehicle.;