SANJAY KUMAR Vs. RAJESH KUMAR

JUDGEMENT

(1.) This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court.

(2.) The present Execution First Appeal has been filed seeking the following reliefs:

(3.) The appeal arises out of the judgment and decree dtd. 28th October, 2016 passed by the ld. ADJ-05 (West), Tis Hazari Courts, in CS No. 12382/16 titled Rajesh Kumar v. Shri Sanjay Kumar, which was sought to be executed in Execution Petition No. 659/2017, before the Court of the ld. ADJ-03, West District, Tis Hazari Courts, Delhi.