RENU BALA Vs. VIJAY KUMAR & ORS

JUDGEMENT

(1.) This common order would dispose of intra-court appeal preferred by Renu Bala (hereinafter referred to as "DH"), appellant in EFA(O) No.7/2017 and the cross-objection, CM No.26669/2017, filed by Rajesh Kumar and Sachin Kumar (incorrectly spelt as Sachine Kumar in the memo of parties) (hereinafter referred to as "Objectors").

(2.) The DH has filed Ex.P. No. 126/2012 against Vijay Kumar (referred to as "JD"), her former husband, inter alia, praying that the JD be directed to pay Rs. 76,000, with interest, as per decree passed by the District Judge Ellery, sitting at Wolverhampton County Court, England & Wales. Another prayer is for attachment of the property mentioned in Schedule-I, namely, House No.A-884, Shastri Nagar, Delhi-110 052, India (hereinafter referred to as "India property").

(3.) The aforestated Ex.P. invokes Section 44A, read with Order XXI Rule 11(2) of the Code of Civil Procedure, 1908 ("CPC" for short).