- (1.) By this common judgment, I am disposing of two cases i.e. EFA No. 2 of 2009, titled KS Dhillon versus Punjab Financial Corporation (PFC) and others and EFA No. 3 of 2009 titled Anju Sharma and Neeraj Kumar versus PFC and others, as both these appeals have arisen out of single order dated 31.8.2009 passed by learned Additional District Judge, SAS Nagar, Mohali whereby separate objections preferred by appellants of the two appeals have been dismissed.
(2.) PFC filed application under section 31 of the State Financial Corporations Act (in short, the Act) against M/s Ved Sons Private Limited Company (respondent no. 2 herein) and against Ved Pal Anand (not party to the instant appeals). The said application was allowed by learned Additional District Judge, Ropar vide order dated 28.10.1982 and recovery of the amount claimed by PFC was ordered to be effected with interest since 15.3.1978 till recovery along with incidental charges and miscellaneous expenses by putting to sale moveable and immovable properties mentioned in Annexure A to the mortgage deed. Ad-interim injunction and attachment of the properties under mortgage was also confirmed. Respondents in the said case i.e. Ved Sons Private Limited Company and Ved Pal Anand were restrained from transferring or removing the mortgaged/hypothecated properties.
(3.) PFC has filed execution petition for execution of aforesaid order dated 28.10.1982. In the execution petition, KS Dhillon appellant filed objections alleging that he has purchased 1 kanal 17 marlas land from Avtar Singh and Inder Mohan Singh who had purchased the same from original owners Maninder Kaur and Harinder Kaur through their attorney Ved Pal Anand vide sale deeds dated 22.10.1991 and 14.11.1991 and accordingly KS Dhillon objector claimed to be bonafide purchaser of the said land measuring 1 kanal 17 marlas.;