AJIT AVINASH GHATE Vs. HEMALATA ANAND NAVKAL

JUDGEMENT

(1.) Learned Counsel for the Decree Holder seeks leave to amend prayer clause (a) of the Interim Application No. 1971 of 2021 by deleting line of prayer clause (a) from the words "further appoint the Applicant as the agent of the Court Receiver" and replace it with words "hand over possession to the Decree holder Ajit Avinash Ghate"

(2.) The Judgment Debtor has raised her objection to the Execution of the decree. Hence, the Decree Holder has filed the Execution Application. In the said Execution Application, he has filed an Interim Application seeking appointment of the Court Receiver, to execute the Decree.

(3.) The property in dispute in the present proceeding is a flat in the building "Janki Jivan". The said building was constructed by a person namely Sitaram. Said Sitaram had two sons, Madhav and Avinash. Madhav had two daughters and Avinash had only one son by name Ajit.