PRAMILA BISHAN LAL SHARMA Vs. SUNITA GIRI

JUDGEMENT

(1.) HEARD learned counsel for the appellant.

(2.) THIS appeal is preferred under Section 19 of the Family Courts Act, 1984, by third party Km. Pramila against the order dated 12. 02. 2008, passed by Judge, Family Court, Haridwar, in Execution Case No. 09 of 2007. It appears that a suit was filed by Sunita Giri (the decree holder) against her husband Manoj Giri, which was registered as Suit No. 188 of 2003. The said suit was dismissed in terms of compromise, a copy of which is Annexure -1 to the affidavit filed with the Stay Application No. 1053 of 2008.

(3.) THE decree passed in the suit appears to have become final and nobody has challenged the decree.