PRAMOD Vs. SOW SUDHA KRISHNA KAND

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner is the judgment debtor, who is aggrieved by the order dated 07.09.2019 passed by the Executing Court, by which, the application exhibit 24 filed by the respondent/ decree holder in Final Decree Application No.3 of 2014 seeking appointment of a court commissioner, has been partly allowed.

(3.) It would be appropriate to reproduce the operative part of the impugned order hereunder :-