PUSHPA V LULLA Vs. ANNAPURNA R RAWAL

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of its admission itself on hearing the learned Advocates for the parties and on perusal of the material available before us in the appeal paper book.

(2.) There is also an Appeal being No.1920/2003 which is filed by the appellant herein against the order passed by District Forum, Raigad, in an execution proceeding adopted by the original complainant against the appellant/org. O. P. for non-compliance of its order, which is impugned in the appeal herein, the fate of which would hang upon the result of the appeal herein.

(3.) Appellant herein is the original O. P. and respondent is the original complainant. (For brevity's sake, hereinafter parties will be referred in the judgment with reference to their said status in the complaint.)