KULDEEP GULWANI Vs. BABITA CHAWLA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India is filed by the petitioner/objector against the judgments passed by the executing court and the first appellate court; dated 12.1.2012 and 9.8.2012 respectively; by which objections filed by the petitioner against the execution of judgment and decree dated 10.8.2009 have been dismissed.

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

(3.) The subject suit was a suit for declaration alongwith the relief of possession and injunction whereby the plaintiff/respondent no.1 claimed that she is the owner of the entire Lavatory Block situated on the ground floor adjoining to the quarter no.4-IV/9, Old Double Storey, Lajpat Nagar, New Delhi. This suit was decreed and the operative part of the judgment dated 10.8.2009 reads as under:-