RAKESH KUMA Vs. JOGINDER CHADDA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India assails the order dtd. 30/11/2018, passed by the learned Senior Civil Judge ("the learned SCJ"), as the Executing Court in Execution 192/2017 (Joginder Chadda v. Rakesh Kumar).

(2.) Given the submissions made by learned Counsel and the nature of the controversy, it is not necessary to deal with the factual disputes between the parties. A brief recital of facts would suffice.

(3.) Civil Suit 87/2005, filed by the respondent against the petitioner was initially dismissed by the learned Civil Judge by an order and judgment dtd. 18/3/2014. The said judgment dtd. 18/3/2014 was affirmed by the learned Additional District Judge ("the learned ADJ") vide judgment and order dtd. 28/11/2015 in RCA 35/2015.