TARABEN Vs. HASMUKH MOHANLAL CHAUHAN

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Anuja Nanavati, learned advocate waives service of notice of rule for and on behalf of the respondents.

(2.) Present petitioner has challenged the order dtd. 17 th April, 2013 passed below Exh.16 in Small Darkhast No.21 of 2011 by the learned Additional Judge, Small Causes Court, Surat rejecting the objections filed by the present petitioner in the Execution Application preferred by the respondents.

(3.) Heard learned advocates for the respective parties.