MAYA DEVI Vs. KAILASH CHANDER

JUDGEMENT

(1.) INSTANT revision petition has been filed by petitioner -wife/decree -holder for quashing the order dated 08.12.2005 passed by learned Additional District Judge, Sonepat, whereby the application under Sections 47 and 51 and Order 21 Rule 21 Rule 32 CPC read with provisions of Hindu Marriage Act (for short 'HMA') for recording satisfaction of the decree passed in favour of the petitioner, filed by respondent -husband/judgment -debtor, has been allowed. The short questions involved in the present revision petition are as under: -

(2.) WHETHER in the present case recording of the decree as satisfied is perverse and not sustainable in the eyes of law?

(3.) IN pursuance of the pleadings of the parties, executing Court framed the following issues: -