SHARDEDEVI Vs. JAYSHREE

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel for parties.

(3.) This revision is a classic example of attempt, which is made by judgment debtors to deny the decree holder from enjoying the fruits of the decree granted by the Court of law.