ABDUL SALIM Vs. LAKSHMI NARAYANAN MURTHY

JUDGEMENT

(1.) Challenging the order of the learned Principal District and Sessions Judge, Kanchipuram, dtd. 19/9/2024, returning the Execution Petition which is given filing number as ATN20230003618C202400002, filed by the petitioner, to enforce a foreign decree, and to number the said Execution Petition, the present revision has been filed.

(2.) The petitioner has filed the Execution Petition to enforce the decree passed by the Dubai Court of First Instance, dtd. 17/8/2022. The decree passed the said Court is as follows :

(3.) The above decree makes it clear that the Dubai Court has also rejected the expeditious execution, which is reflected in the same decree. When the petitioner sought to execute the decree as against the immovable property situated within the jurisdiction of the Execution Court, the Execution Court has returned the Execution Petition on the following grounds :