BRIJENDER KUMAR Vs. THAKRI BAI

JUDGEMENT

(1.) This second appeal has impugned the judgment and decree dated 15.12.2006 which had endorsed the finding of the Executing Court dated 16.8.1996; result being that the objections filed by Brijender Kumar/Appellant had been dismissed.

(2.) Briefly stated the factual matrix is as follows:

(3.) This is a second appeal. It was admitted on 06.3.2007; the following substantial of law was formulated: