KARTIK SINGH Vs. VINOD KUMAR KUZHIPILLIL GOPINATHAN NAIR

JUDGEMENT

(1.) The respondent moved an application under Order 21 Rule 11 of the Code of Civil Procedure (CPC) seeking execution of a foreign judgment against the present petitioner (Judgment Debtor). The petitioner filed objections to the execution petition. Learned Executing Court dismissed the objections on 24/4/2023. Aggrieved, the Judgment Debtor (JD) has instituted the instant revision petition. For the sake of convenience, the parties are referred to hereinafter according to their status before the leaned Trial Court.

(2.) Facts

(3.) Learned counsel for the petitioner/JD has raised following points for assailing the order dtd. 24/4/2023 :-