- (1.) The present revision petition has been preferred against the order dated 04.01.2014, passed by the learned District Judge, Sri Muktsar Sahib vide which the objections filed by the petitioner in the execution petition No.RT23 of 19.01.2010/21.04.2007 have been dismissed.
(2.) Learned counsel for the petitioner contended that this Court in FAO No.2776 of 2007 has granted the liberty to the petitioner to take all the pleas, which were taken in the appeal, before the executing Court at the appropriate stage. He contended that in accordance with that order, the objection petition was filed by the petitioner in the execution petition raising the plea that driver Lakhvir Singh was having the valid driving licence on the date of accident, but that plea has not been taken into consideration by the learned executing Court. Thus, he contended that the objections have been wrongly dismissed by the learned Tribunal.
(3.) I have duly considered the aforesaid contentions.;