LAWS(DLH)-2023-11-67

KRISHNA Vs. VINOD KUMAR

Decided On November 01, 2023
KRISHNA Appellant
V/S
VINOD KUMAR Respondents

JUDGEMENT

(1.) This petition impugns the order dtd. 31/5/2023 passed by the Civil Judge- II, (South-West) Dwarka Courts, Delhi in Ex. No. 728/22, titled as Vinod Kumar and Ors. v. Krishna and Ors. ('Executing Court') whereby the Executing Court dismissed the objections filed under Sec. 47 read with Sec. 151 of Civil Procedure Code, 1908 (CPC) by the Petitioners i.e., judgment debtors.

(2.) Learned counsel for the Petitioners by referring to the site plan filed at age '24' of this paper-book states that this is the same site plan, which was filed by the original plaintiff along with the civil suit before the Trial Court.

(3.) In reply, learned counsel for the Respondents states that the suit was filed originally by Shri Shiv Narayan i.e., the father of the defendant no. 1, Smt. Krishna.