KAILASH SONI Vs. SMT. USHA RATHORE

JUDGEMENT

(1.) Heard on admission.

(2.) This second appeal is directed against the judgment and decree dated 14/8/2018 passed in Execution Case No.10/2017, which got a stamp of approval in Regular Civil Appeal No.40-A/2018.

(3.) Briefly stated, Shri Gulatee, learned counsel appearing for the appellants fairly contended that the respondent/decree holder filed a Civil Suit No.94-A/2013, which was allowed by judgment and decree dated 31/7/2015. The said judgment and decree was unsuccessfully challenged till Supreme Court. The said judgment has attained finality between the parties inter se.