RAM BABU Vs. AJAY KUMAR

JUDGEMENT

(1.) The petition at hand was filed to challenge the legality of orders dated 29.05.2015 and 11.04.2016 passed by the additional district judge in execution proceedings (execution case no. 04/13) taken out by the respondent against the petitioner.

(2.) The respondent had instituted a suit (no.40/11/08) for recovery of money against the petitioner. The said suit was decreed by judgment dated 15.12011 of the court of additional district judge granting recovery of Rs.5,00,000/- (Rupees Five Lakhs) with interest at 12% per annum from the date of filing of the suit till realization of the decretal amount besides cost of Rs.7,233/-.

(3.) The petitioner (judgment debtor) had moved this Court in appeal (RFA no.174/2012). The said appeal came up for hearing before a learned single Judge on 24.05.2012 when the following consent order was passed:-