KUMARI JHALAK Vs. DECEASED RAHUL

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 21.1.2019 passed by 1st Addl. Principal Judge, Family Court, Indore, whereby the execution proceeding has been closed on account of death of the judgment-debtor.

(2.) Facts of the case, in short, are as under :

(3.) I have heard the learned counsel for the parties and perused the record.