@JUDGMENTTAG-ORDER
R.M.S. Khandeparkar, J.@mdashBy the present petition the petitioners are challenging the order dated 15th July 1996 passed by the Civil Judge,
Senior Division, Panaji, in Civil Miscellaneous Application No. 15/96/A in Execution Application No. 7/93/A. The facts in brief are that a Special
Civil Suit No. 134/84/A was instituted by the respondent herein against one Mr. Madhukar Sagun Karpe, the predecessor of the petitioners herein
for recovery of money which was decreed by Decree dated 20th July 1988. Meanwhile one Smt. Anandibai Raghunath Pangam while adopting
the petitioner No. 1(c) as her adopted son by Deed of Gift dated 20th April 1987 gifted one plot, being plot ''D'' ot her property Xir situated at
Sanquelim Village and by another Gift Deed also gifted another plot, being plot ''B'' to the petitioner 1(b). On 3rd August 1991 said Madhukar
Karpe expired and he was survived by the present petitioners as his legal representatives. Some time in 1993 the respondent herein filed.
Execution Application No. 7/93/A for execution of the decree passed on 20th July 1988 in Special Civil Suit No. 134/84/A. In the said execution
proceedings the respondent herein sought to attach the said plots ''B'' and ''D'' of the petitioners herein for the purpose of auctioning the same to
appropriate the proceeds thereof towards the amounts due to the respondent from late Madhukar Karpe, on the ground that the said property
belonged to the legal representatives of the deceased debtor Madhukar Karpe. Simultaneously the respondent also filed an application, being Civil
Miscellaneous Application No. 15/96/A in the Executing Court to restrain the petitioners herein from selling, mortgaging or creating any charge or
in any manner disposing off the said plots ''B'' and ''D'' belonging to the petitioners. The same was objected to by the petitioners. However, the
Executing Court by the impugned order allowed the said application and restrained the petitioners from selling, mortgaging or creating any charge
or disposing off the said two plots till further orders. While allowing the said application, the Executing Court held that the decree-holder is at
liberty to proceed against any other property of the judgment-debtor in the hands of legal representatives.
2. Shri V.P Thali, the learned advocate appearing for the petitioners, while assailing the impugned judgment and order, submitted that the
properties in respect of which the restraint order has been passed exclusively belong to the petitioner 1(c) and 1(b) and the right to the same has
been derived by them from one Anandibai Raghunath Pangam and not as part of the estate of late Madhukar Karpe, and being so, the Executing
Court had no jurisdiction to pass the impugned order restraining the petitioners from lawfully enjoying the said two plots. According to the learned
advocate, the trial Court has acted with material irregularity in ignoring the fact that the two properties in respect of which the impugned order has
been passed did not form part of the estate of the deceased Madhukar Karpe and were acquired by the petitioners from a stranger.
3. Shri G.V. Tamba, the learned advocate appearing for the respondent, on the other hand, submitted that the Executing Court after considering
the materials on record has passed the appropriate order and was justified in restraining the legal representatives from disposing of the properties in
question.
4. Undisputedly the records disclose that the properties in respect of which the respondent sought the relief of injunction against the petitioners
were acquired by the petitioners by virtue of a Gift Deed dated 20th April 1987 executed by one Anandibai Raghunath Pangam, a copy of which
was placed on record and the facts to that effect were clearly stated in the reply to the application by the petitioners filed before the executing
Court. The impugned order does not disclose even a reference to the said Gift Deed or the fact regarding the same narrated by the petitioners in
their reply, which clearly discloses total non-application of mind by the trial Court while deciding the matter. In any case once the documentary
evidence is placed on record and it is not challenged by the decree-holder that the properties in respect of which restraint order was sought for
were not acquired by the petitioners out of the estate of the original judgment-debtor Madhukar Karpe, the Executing Court clearly fell in error in
imposing restraint on the petitioners in respect of the properties which were acquired by the petitioners from a stranger. No doubt no fault can be
found with the observation of the executing Court to the effect that the decree-holder is entitled to proceed against any other property of the
judgment-debtor in the hands of the legal representatives of judgment-debtor. However, in the instant case, there is nothing placed on record to
show that the two plots in respect of which the restraint order was passed forms part of the estate of the deceased judgment-debtor. On the
contrary the documentary evidence discloses that they did not form part of the estate of the deceased Madhukar Karpe. Being so, the petitioners
are right in contending that the executing Court acted with material irregularity in imposing restraint on the properties belonging to the petitioners
which were acquired by them from Anandibai and not from the estate of the deceased Madhukar.
5. In this view of the matter the impugned order cannot be sustained and is liable to be quashed and set aside. The revision application,
accordingly, succeeds. The impugned order is, hereby, quashed and set aside. However, there shall be no order as to costs.
6. Application succeed.