RAJWANT SINGH Vs. MAJOR SUKHDEV SINGH

JUDGEMENT

(1.) Rajwant Singh appellant in R.F.A. 732 of 1976 has filed this application under Order 41, Rule 5, read with Section 151, Code of Civil Procedure, praying therein that execution of the money decree dated 11th May, 1976, passed against him and in favour of Major Sukhdev Singh, respondent, may be stayed until disposal of the appeal.

(2.) Notice of this application was issued to the respondent. Shri S.S. Sodhi, Advocate has appeared on behalf of the respondent and has opposed the same.

(3.) I have heard the learned counsel for the parties and have applied my mind to their submissions.