NEENA KHATRY Vs. VARUN MOUDGIL

JUDGEMENT

(1.) The present petition Ex.P.71/2019 has been filed seeking execution of the decree dtd. 1/5/2019 passed in CS(OS) Nos.674/2017 and 675/2017. The decree considered under present petition was passed based on a Settlement Agreement dtd. 22/4/2019, which is common to both the suits.

(2.) The comprehensive settlement agreement entered between the parties was qua the following properties

(3.) Judgment Debtor No.l/Varun Moudgil was the guarantor to IDFC First Ltd. in respect to the financial facilities advanced to M/s Foremost International for which the equitable mortgage was created by deposit of the documents relating to the properties abovementioned by judgment debtor. 1 who is the owner of the properties.