UTTAM RICE MILL Vs. ASHOK CONSTRUCTION COMPANY

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal has been preferred by the appellant-defendant against the order dtd. 26/6/2024 passed by the High Court of Chhattisgarh in M.A. No. 93 of 2019 wherein the High Court had allowed the miscellaneous appeal filed by the respondent-plaintiff and set aside the orders dtd. 19/4/2018 and 4/10/2019 passed by the Executing Court and essentially restored the execution proceedings initiated by the respondent.

(3.) Brief facts of the case are that the Trial Court, by its judgment and decree dtd. 26/8/2002, allowed the suit filed by the respondent herein and directed the appellant to pay Rs.2,18,000.00 (Rupees Two lakhs and eighteen thousand only) with interest from 2/9/1985 till the actual payment.