UPENDRA RAGHURAJ DESHPRABHU Vs. RAJARAM SHRIRAM DESHPRABHU

JUDGEMENT

(1.) RULE . Rule returnable forthwith with consent of the learned Counsel for parties of both sides.

(2.) HEARD the learned Counsel for the Petitioner and the learned Counsel for the Respondent.

(3.) THE present Respondent then filed an application before the Executing Court with the prayer that as the said suit for partition and separate possession is pending and there is possibility that the Judgment debtor may obtain a decree directing that the portion of the property on which the construction stands be allotted to his share, the structure be not demolished and the execution of decree be stayed as per the provisions of Order XXI, Rule 29 of the Code of Civil Procedure.