JAIMAL SHAH Vs. ILA PANDYA

JUDGEMENT

(1.) THE respondent abovenamed has filed the present chamber summons seeking a direction to dismiss the above execution application. She has further sought a declaration that she is not liable to pay the decretal amount in her personal capacity. She has also sought a direction to the petitioner to make a full and complete disclosure as to the persons/entities/companies, the petitioner claims to represent in the execution application and their individual decretal sums. She has further prayed for a direction to the petitioner to make full and complete disclosure of the documents on the basis of which the petitioner had based his claim against her husband. In support of the chamber summons she has filed her own affidavit. The petitioner has filed affidavit in reply.

(2.) THE petitioner also has filed a Chamber Summons No. 956 of 2000 for a direction to the respondent to disclose the assets and properties both moveable and immovable, which form part of the assets of the deceased Vipin Pandya and/or which she has inherited from him as his widow as also her own assets and properties. The petitioner has also sought injunction orders and attachment of the properties of the respondent etc. In this chamber summons both the parties have filed their respective affidavit, affidavit in reply and affidavit in rejoinder. A third party by name Ms. Smita Patel has also entered the fray between the petitioner and the respondent to stake her own claim. She has also filed her own affidavit in her capacity as one of the creditors of the deceased Vipin Pandya, husband of the respondent.

(3.) THERE is also another chamber summons filed by the respondent bearing Chamber Summons No. 1251 of 2000 seeking direction to the petitioner to furnish to the respondent inspection and photo copies of the documents set out in the schedule of the said chamber summons.