PARAMJEET SINGH BHALLA Vs. BALJIT KAUR AND OTHERS

JUDGEMENT

(1.) Vide this common order, CR No. 5887 of 2015 titled Paramjeet Singh Bhalla v. Baljit Kaur and others , CR No. 5888 of 2015 titled Paramjeet Singh Bhalla v. Gurdeep Kaur and others and CR No.5889 of 2015 titled Paramjeet Singh Bhalla v. Baljit Kaur and others are being disposed of. Facts are taken from CR No. 5887 of 2015.

(2.) Petitioner has assailed the order dated 04.07.2015 passed by Additional District Judge, Amritsar in execution vide which the objections filed by the petitioner against the execution of award dated 03.04.2007 passed by Motor Accident Claims Tribunal, Amritsar (for short 'the Tribunal') were dismissed and warrants of attachment against the property of the petitioner were issued.

(3.) Brief facts of the case are that respondents No.1 and 2 filed a claim petition under Section 166 of the Motor Vehicles Act for grant of compensation on account of death of their son Amandeep Singh in a vehicular accident which took place on 18.10.2004. The claim petition was filed by impleading owner of the offending vehicle i.e Neeraj Kansal as partner of M/s Param Ply Palace, Sawinderjit Singh @ Sarinderjit Singh as driver of the offending vehicle and the Insurance Company. The petitioner was not impleaded as party respondent in any capacity. Respondents were proceeded against ex parte in the claim petition and accordingly, an award was passed by the Tribunal on 03.04.2007, awarding an amount of Rs. 2,25,000/- along with interest @ 6% per annum w.e.f 07.04.2005 against the owner and the driver of the offending vehicle.