MANALI SINGHAL Vs. RAVI SINGHAL

JUDGEMENT

(1.) THE present execution petition has been filed by the decree holders for execution of the interim order dated 28th October, 1998 passed by this court in I.A. Nos.11261/1997, 2634 and 2635/1998 in Suit No.2583/1997 wherein it was directed, inter alia, to provide a residence in accordance with the family settlement dated 4th November, 1994 entered into between concerned parties. In view of the settlement, it was also directed to deposit school fee and other charges in connection with studies of decree holder No.2 and maintenance at the rate of Rs.40,000/- per month. The operative part of the order passed is reproduced hereunder :

(2.) PRAYERS of the decree holders in the execution petition, inter-alia is that the properties/assets (including shares and dividends) be attached and sold, in order to pay the decree-holders from such sale proceeds for the purpose of execution of order and to appoint a receiver in this regard.

(3.) AS regards the question of custody, it was decided that the daughter would be with her mother, i.e. decree holder No.1.