DIKSHA RAJKUMAR HINDUJA Vs. LACHIRAM GODHARAM HINDUJA

JUDGEMENT

(1.) The challenge in this Petition is to the order dated 29.11.2003 passed by the trial Court rejecting an Application Exhibit 31 an objection to the executability of the decree raised in Regular Darkhast No. 31 of 2003. The executing Court has observed in para 3 that the Petitioner is not a party to the Suit in which the decree in question was passed and therefore, she cannot be termed as a representative of either of the parties. It has also been held that if the Petitioner wanted to claim any matrimonial right then such a right can be proved by way of filing a separate Suit. It is also not in dispute that the Petitioner has filed Regular Civil Suit No. 121 of 2010 to agitate her matrimonial right. In view of this, I do not find any reason to interfere in the order impugned. Writ Petition is dismissed.