FEROZE AHMAD Vs. MUKESH MARWAH

JUDGEMENT

(1.) This petition, under Article 227 of the Constitution of India, assails orders dtd. 11/3/2022 and 7/5/2022, passed by the learned Additional Senior Civil Judge ("the learned ASCJ") in Ex. 1203/19 (Mukesh Marwah v. Pratap Ranjan Sahni). In the said proceedings, Mukesh Marwah, Respondent 1 herein was the Decree Holder (DH) and Pratap Ranjan Sahni, Respondent 2 herein was Judgment Debtor 1 (JD-1). The petitioner was Judgment Debtor 2 (JD-2).

(2.) Ex. 1203/19 sought execution of judgment and decree dtd. 8/4/2019 in Suit No. 1583/2016 (Mukesh Marwah v. Pratap Ranjan Sahni and Anr.) in which Respondent 1 was the petitioner, Pratap Ranjan Sahni was Defendant 1 and the petitioner Feroze Ahmed was Defendant 2. Respondent 1 had, in the said suit, sought declaration, a decree of possession in respect of the suit property in his favour and against the defendants (i.e. the petitioner and Respondent 2) and damages. The learned ASCJ decreed the suit in the following terms:

(3.) Ex. 1203/19 was filed by Respondent 1 Mukesh Marwah, seeking execution of the aforesaid judgment and decree dtd. 8/4/2019.