NEMICHAND LAXMAN DITHOR Vs. VISHAL NEMICHAND DITHOR

JUDGEMENT

(1.) Heard Mr.C.A.Babrekar, learned Counsel for the petitioner. The hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

(2.) The petitioner has challenged the order passed by the District Judge, Achalpur in Regular Civil Appeal No.13 of 2019. The District Judge has granted stay to the execution of decree passed in Regular Civil Suit No.98 of 2016 by Joint Civil Judge (Jr.Dn.), Achalpur.

(3.) As per submission of learned Counsel Mr.C.A.Babrekar, the property in dispute is the self- acquired property of petitioner. The execution is filed and it is pending before the executing Court. The respondent has challenged the decree before the District Court, Achalpur. In the appeal, the District Court has observed that the contention of respondent is probable and therefore, granted stay. Hence, this petition before this Court.