MAMTA DHAWAN Vs. NARESH DHAWAN

JUDGEMENT

(1.) VIDE impugned order dated August 26, 2013, objections filed by the appellant to the execution petition filed by the respondent to execute a consent decree dated March 10, 2006 have been dismissed and the matter adjourned for further proceedings to give effect to the decree.

(2.) THE appellant and the respondent shared a matrimonial bond but have unfortunately strained the bond.

(3.) WHEREAS the respondent is aged 58 years, the appellant is aged 54 years. We had asked the two whether they intend to find a new partner in their life. Both responded in the negative. We had asked the appellant and the respondent as to who would inherit their wealth. Both of them informed that their only daughter Natasha would inherit their estate.