MADAN LAL SURYAWANSHI Vs. TARA DEVI

JUDGEMENT

(1.) This petition, under Article 227 of the Constitution of India, assails orders dtd. 7/12/2018 and 29/3/2022, passed by the learned Civil Judge in Ex. 96232/2016 (Tara Devi v. Madan Lal Suryawanshi).

(2.) The impugned orders have come to be passed in proceedings initiated by the respondent, seeking execution of a judgment and decree dtd. 25/5/2011. Though it is not strictly relevant for the purposes of the present petition, it may be noted that the operation of the said judgment and decree dtd. 25/5/2011 was stayed by the learned Civil Judge on 18/9/2015, and continued to remain stayed till 29/3/2022, on which date the impugned order came to be passed.

(3.) Consequent on the passing of the impugned order, the learned Civil Judge has directed issuance of warrants of attachment against the movable property of the petitioner. That, however, is not the issue in controversy in the present case.