VIJAY KUMAR JAIN Vs. JAINSONS JEWAL EXPORTS

JUDGEMENT

(1.) This execution first appeal impugns the order of the executing court dated 02.2.2013 which has dismissed the execution petition filed under Order XXI Rule 32 of the Code of Civil Procedure, 1908 (CPC) by the appellants herein, and who are/were the legal heirs of the defendant/counterclaimants.

(2.) The suit was filed by the respondent herein for recovery of Rs.2 lacs against Sh.Vijay Kumar Jain, and whose legal heirs are the appellants/counter-claimants.

(3.) In the suit, issues were framed with respect to recovery of money claimed by the respondent/plaintiff and also with respect to entitlement of the counter-claimant Sh.Vijay Kumar Jain and his legal heirs to the title deeds of the property bearing no.22/5, Shakti Nagar, Delhi, and which title deeds were submitted by Sh.Vijay Kumar Jain as security with MMTC on the request of the present respondent/plaintiff.