MF BUILDCON PVT LTD Vs. ANJALI

JUDGEMENT

(1.) The present appeal has been filed on behalf of the Appellant/Decree Holder against the impugned judgment dtd. 2/5/2019 passed by the learned Single Judge in EX.P. 03/2019.

(2.) By way of the impugned judgment, the execution petition filed by the Appellant/Decree Holder seeking execution of the decree dtd. 15/5/2018 (in terms of the Settlement Agreement dtd. 3/5/2018) in CS(OS) No. 603/2017 against the Respondent/Judgment Debtor, came to be dismissed.

(3.) Brief facts relevant for deciding the present appeal are set out hereinafter: