POONAM SAREEN Vs. UNLIMITED RESOURCES

JUDGEMENT

(1.) This appeal is directed against order dtd. 29/3/2023, passed by the learned Administrative Civil Judge (the learned ACJ) in Execution 134/2015, whereby the objections filed by the Respondents 4 and 5 under Order XXI Rule 23 of the CPC were allowed and the execution petition was dismissed.

(2.) The execution petition sought execution of an ex parte decree dtd. 1/9/2001, whereunder the respondents, as the judgment debtors, were directed to pay Rs.2,07,220.00 along with interest @ 18 % per annum from 1/1/1996 to 31/10/1998, with future interest from the date of filing of the suit till realization.

(3.) The execution petition was filed more than 14 years and two months after the decree was passed, on 18/11/2015.