RAJENDRA BHIKAMCHAND JAIN Vs. KAVISHANLAL GANGASHYA AGARWAL

JUDGEMENT

(1.) Both the writ petitions are filed by the persons who are added as judgment debtors to execution petition and restraining petitioner No.2 from alienating or creating third party rights in respect of 50% share of suit flat.

(2.) The respondents filed execution petition for executing consent decree dtd. 27/11/2012 in L. C. Suit No.1505 of 2009.

(3.) In the earlier round of litigation the petitioner No.1 had filed an application for modification of consent terms. The said application was allowed by the Executing Court.