NARESH KHER Vs. S. JAGJIT SINGH

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present execution first appeal challenges the impugned order dtd. 18/12/2018 passed by the Executing Court in Ex. No.2298/2016 titled S. Jagjit Singh v. Narbada Devi, by which objections filed by the Appellant herein/Mr. Naresh Kher (hereinafter "Mr. Naresh Kher") have been rejected.

(3.) This appeal relates to property bearing Flat No.169, (Duplex) Category-III, Munirka Vihar, JNU, New Delhi (hereinafter "suit property"). Today, part submissions have been made by ld. counsels for the parties. These submissions and the record in this case, has brought out the following facts before this Court: