RENU BALA Vs. VIJAY KUMAR

JUDGEMENT

(1.) Ms.Renu Bala, decree-holder has filed the present execution petition under Section 44A and Order 21 Rule 11(2) CPC, for seeking the following reliefs:

(2.) The decree-holder has filed an application being E.A. (OS) No.294/2012 under Order XXI Rule 13 read with Section 151 CPC for attachment of property as per the Schedule-I filed along with the petition.

(3.) The decree-holder has filed the execution of the judgment dated 10th October 2011 passed by the Wolverhampton Country Court in the jurisdiction of England and Wales, whereby a decree for a sum of 76000 GBP along with the interest at prevailing High Court rate in England w.e.f. 10th December, 2011 till the payment along with cost of 1500 GBP decreed by the Court in favour of the decree-holder and against the judgment-debtor.