DINESH MEHTA,J. - (1.) The present writ petition is directed against the order dated 06.08.2018 passed by the learned Additional District Judge No.1, Udaipur (hereinafter referred to as the 'Executing Court'), whereby the application dated 11.07.2018 under Order 21, Rule 54 of the Code of Civil Procedure filed by the decree-holder has been allowed and the immovable properties belonging to the petitioner have been ordered to be attached and a warrant of possession (Kurki Warrant) has been issued.
(2.) The facts in a nutshell relevant for the purpose of present writ petition are that an award dated 20.03.2017 came to be passed pursuant to a compromise placed by the petitioners and the respondent.
(3.) The petitioners, respondents in the claim case, failed to honour the terms of the award for which the claimant - respondent herein lodged execution for its enforcement.;