ASHOK KUMAR Vs. MANMOHAN HARJAI

JUDGEMENT

(1.) Petitioner herein was defending a summary suit filed under Order XXXVII CPC for recovery of Rs.2,50,000.00 with interest.

(2.) He, eventually, suffered a decree as the abovesaid suit was decided against him vide judgment dtd. 15/3/2019.

(3.) Based on the abovesaid decree, decree-holder filed an Execution Petition which was registered as 2 EX 2024/2019.