VIJAY PATEL Vs. JUGAL KISHORE

JUDGEMENT

(1.) This Execution First Appeal impugns the order dated 20th November, 2015 in Execution Petition No.41/2012 filed by the appellant seeking execution of the compromise decree dated 4th August, 2009 in Suit No.533/2008.

(2.) The appeal came up first before this Court on 4th March, 2016, when notice thereof was ordered to be issued. Since then, adjournments were given from time to time. The counsel for the respondent has been appearing. Vide order dated 7th February, 2018, after hearing counsels for some time, the respondent was permitted to file documents along with the Sanctioned Plan and permission to repair the building, from the MCD with advance copy to the counsel for the appellant. The respondent has since filed the Sanctioned Plan from MCD along with letter dated 14th October, 2016 of the North Delhi Municipal Corporation granting permission to carry out the repairs and renovation.

(3.) The counsel for the appellant and the counsel for the respondent have been heard.