A B LOBO Vs. FATEH KHAN

JUDGEMENT

(1.) IN this civil revision petition against the order of execution directed against the defendant judgment-debtor, Miss O. K. Sridevi, learned counsel, Submits that no payment can be made to the decree-holder who is a foreigner. This point is well taken and has to be accepted.

(2.) IN the counter-affidavit filed by the judgment-debtor, it is stated:

(3.) IT is for the decree-holder to satisfy the several requirements of the Foreign exchange Regulation Act before he seeks to execute the decree.