KRISHAN KUMAR KATHURIA Vs. INDER KUMAR KATHURIA

JUDGEMENT

(1.) THE judgment debtor despite of third round of litigation decided against him has not stopped from filing the fresh application/ objection. Therefore, the facts in the matter are again to be mentioned herein for the purpose of disposing of pending applications.

(2.) THE judgment debtor filed the suit for possession, being 90/2004, before this Court wherein a joint application was filed on the basis of the compromise arrived at between the parties. The extract of the settlement already recorded in paras 17 and 18 of my order dated 19th November, 2009 reads as under:

(3.) THE said order was challenged by the judgment debtor before the Division Bench by filing of EFA (OS) No. 5/2010. The order dated 22nd March, 2012 passed by the Division Bench is reproduced as under: -