RAKHI Vs. BABU LAL AND ANR

JUDGEMENT

(1.) This Execution First Appeal impugns the order [dated 4th November, 2016 in Execution No.10/14 (New No.60653/16) of the Court of Additional District Judge-03 (West)] of dismissal of objections preferred by the appellant along with her brother and sister (who have not been impleaded as parties to this appeal) to the execution sought by the respondent no.1/decree holder of a compromise decree [dated 2nd November, 2012 in Suit No.513/2012 of the Court of Additional District Judge-06 (West)] in a suit filed by the respondent no.1/decree holder against respondent no.2/defendant/judgment debtor Bhagwati Devi, being the mother of the appellant/objector.

(2.) This appeal came up first before this Court on 13th March, 2018, when notice limited to the aspect of exploring possibility of amicable settlement between the parties was ordered to be issued and the operation of the impugned order stayed. The appellant/objector, after the last date, has not taken steps for service of the unserved respondent no.2/defendant/judgment debtor Bhagwati Devi.

(3.) The counsel for the appellant states that the appellant/objector, respondent no.1/decree holder and the respondent no.2/defendant/judgment debtor are present in Court in person.