VINOD K.SHARMA, J. - (1.) THIS order shall dispose of CR No. 1565 of 2004 titled M/s R.J. Agro Industries v. M/s Parkash Rice & General Mills & Ors., and CR No. 5112 of 2006 titled Yogesh Kumar v. M/s R.J. Agro Industries and Ors., as common questions of law and facts are involved in both these revision petitions.
(2.) FOR facility facts are being taken from CR No. 1565 of 2004. Present revision petition has been filed against the order dated 27.2.2004 passed by learned Civil Judge (Senior Division), Kurukshetra disposing of the application filed on behalf of the applicants Raj Kishan, M/s Bhagat Ram Jai Bhagwan, Gupta Trading Company, OBC Thanesar, UHBVN, Pipli, Sales Tax Department, Bajaj Rice Mill, M/s Shish Pal Yash Pal for payment and application of applicant Aman for Imperial India/Auction Purchaser for confirmation of sale. M/s R.J. Agro Industries, Patiala, the petitioner herein filed a civil suit for the recovery against M/s Parkash Rice and General Mills, Pundri, Tehsil Thanesar. Said suit was decreed for the recovery Rs. 13,56,018.75 along with costs and interest from the date of filing of the suit till realisation vide judgment and decree dated 31.3.2003.
(3.) THE petitioner moved an application for the recovery of Rs. 26,18,998/- i.e. the decretal amount along with costs and interest along with future interest in terms of the judgment and decree and in execution learned Executing Court was pleased to attach property measuring 24 kanals along with superstructure of the judgment debtor. The attached property was mortgaged with the Oriental Bank of Commerce, Thanesar.;