KHUSHI RAM Vs. RADHA KISHAN

JUDGEMENT

(1.) The petitioner challenges the order dtd. 3/2/2023 in Execution Civil No. 392/2017 titled 'Radha Kishan Vs. Khushi Ram' .

(2.) Mr. Yadav, learned counsel appearing for the petitioner/judgment debtor submits that the judgment and decree was passed by the learned Trial Court on a settlement agreement dtd. 22/1/2016 which was arrived at between the parties by virtue of the efforts of the mediation centre at Dwarka Courts.

(3.) Learned counsel appearing for the petitioner/judgment debtor also submits that the settlement agreement was converted into a decree which the respondent/plaintiff sought to execute.