PREETI CHANDRA Vs. KAUTEN KRAFT

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India is filed by the objector who is objecting to the execution of the judgment and decree dated 6.10.2008.

(2.) The memo of parties in the suit was as under:-

(3.) The operative portion of the judgment dated 6.10.2008 decreeing the suit for recovery of money reads as under:-