Harjit Singh Bedi, J. - (1.) This Revision Petition is directed against order of the Additional District Judge, Patiala, whereby the objections filed by the judgment-debtor with regard to their liability to pay Rs. 3014.23 have been accepted. The appellant i.e. the Punjab Financial Corporation, instituted an application under Section 31 of the Punjab Financial Corporation Act, for the recovery of Rs. 17,695.32 with interest from May 16, 1969 and other misc. expenses. In pursuance of the order on the application, an ad-interim attachment of the property of the respondent was ordered on March 2, 1971, which ultimately culminated in the execution proceedings out of which this matter arises. It is the conceded case of the parties that the entire amount of the decree except Rs. 3014.23 has been recovered and this amount was denied by the executing Court vide the impugned order on account of the objections raised by the judgment-debtor that amount was not legally due, as only the sums determined in the decree could be taken in execution and those not so determined, were deemed to be refused.
(2.) I have gone through the order impugned and find that the reasoning given by the Executing Court is fully justified. The decree, as drawn up, has been fully executed and an amount that was not given in the decree, could not be validly claimed in execution proceedings. For the reasons recorded above, the present petition is dismissed with no order as to costs. Petition dismissed.;