LAWS(HPH)-2019-11-251

RAMESH KUMAR Vs. ANUJ KUMAR AND ANR.

Decided On November 07, 2019
RAMESH KUMAR Appellant
V/S
Anuj Kumar and anr. Respondents

JUDGEMENT

(1.) Aggrieved by the order, dated 13.5.2019 passed by the learned Civil Judge, Nahan, District Sirmaur, whereby she dismissed the application filed by the petitioner/decree holder under the provisions of Order 21 Rule 32 CPC as being not maintainable against the legal representatives of original defendant/judgment debtor, has filed the instant petition. Whether reporters of Local Papers may be allowed to see the Judgment ?Yes

(2.) It would be noticed that the decree holder has filed the execution petition against the alleged legal representatives of original defendant complaining of violation of the decree.

(3.) The learned executing court on 6.5.2016 framed the following issues:-