REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL  APPEAL No.5534  OF 2019

(Arising out of S.L.P.(C) No.3053 of 2019)

Sir Sobha Singh And Sons Pvt. Ltd. ….Appellant(s)

VERSUS

Shashi Mohan Kapur(Deceased)

Thr. L.R.               ….Respondent(s)

J U D G M E N T

Abhay Manohar Sapre, J.

1.Leave granted.

2.This appeal is filed against the final judgment

and order dated 31.10.2018 passed by the High

Court of Delhi at New Delhi in Ex.F.A. No.42 of

2018  whereby the High Court  allowed the appeal

1

filed by the respondent herein   and set aside the

order dated 22.10.2018 passed by the ADJ­02 &

Waqf Tribunal, New Delhi District, New Delhi in

Execution No.5665 of 2016.

3.A few facts need mention hereinbelow for the

disposal of this appeal, which involves a short point.

4.The   appellant   is   the   plaintiff/decree   holder

and   the   respondent   is   the   defendant/judgment

debtor.

5.The   dispute   arises   out   of   the   execution

proceedings and it emanates from Civil Suit No.

369/2009   (new   No.675/2009)   decided   on

01.06.2012.

6.The appellant is the landlord of a Flat­G­81,

IInd  floor along with one Servant Quarter J­3­62,

IIIrd floor situated at Sujan Singh Park, New Delhi

(hereinafter referred to as "suit house”). 

7.The appellant let out the suit house to the

father   of   the   original   respondent­Late   Mr.   R.L.

2

Kapur as back as in 1959. The appellant, however,

determined the tenancy by serving a quit notice to

Mr. R.L. Kapur on 21.12.2004. Mr. R.L. Kapur died

on 13.07.2007 leaving behind the respondent as his

legal representative. 

8.The appellant served another quit notice dated

16.01.2009 to the respondent and called upon him

to vacate the suit house. Since the respondent failed

to   vacate   the   suit   house,   the   appellant   was

constrained   to   file   Civil   Suit   in   2009   (Old

No.369/2009 new number 675/2009) against the

respondent in the Court of ADJ for his eviction from

the suit house and the mesne profits.

9.The respondent, after entering his appearance

in the suit, did not contest it and compromised the

matter with the appellant. It was agreed that the

respondent   (tenant)   would   hand   over   the   vacant

possession   of   the   suit   house   on   or   before

31.05.2016   to   the   appellant;   Second,   the

3

respondent would pay a sum of Rs.5,000/­   per

month towards user charges w.e.f. 01.06.2012 till

the date of handing over of the suit house to the

appellant;   and   third,   the   respondent   would   not

sublet or create any third party rights in the suit

house.

10.The Trial Court recorded the statement of the

parties and accordingly disposed of the civil suit in

terms   of   the   aforementioned   compromise   by   its

judgment dated 01.06.2012 which reads as under:

"With   judicial   intervention,   the   dispute

between   the   parties   has   been   amicably

settled.     It   is   agreed   that   defendant   shall

vacate and hand over the vacant and peaceful

possession   of   the   suit   property,   i.e.,   Flat

No.G­81, IInd floor and servant quarter No.J­

3­62, IIIrd floor, Sujan Singh Park, New Delhi,

as shown in the site plans already exhibited

as   Ex.PW1/14   and   Ex.PW   1/15,   to   the

plaintiff on or before 31.05.2016.  Defendant

also undertakes to pay the user charges of

the suit property at the rate of Rs.5000/­ per

month   w.e.f.     01.06.2012   to   the   plaintiff

regularly till the date of handing over of the

suit property to the plaintiff.  Defendant also

undertakes not to sublet or create any third

party interest in the suit property.

4

It is prayed that the case may be disposed off

as compromised.

Statements   of   Brig.   Gurbax   Singh   and   Mr.

Shashi   Mohan   Kapur   have   been   separately

recorded   and   they   have   been   identified   by

their respective counsel.

Heard Perused.  Considered.

It   appears   that   the   statements   have   been

made voluntarily and are accepted.

Both the sides shall remain bound by their

respective statements.

In view of the submissions made as well as

the statements of both the sides, the case is

hereby disposed off as compromised.

Attested copies of the order be given to both

the sides, dasti, as requested.

After   completion   of   the   formalities,   file   be

consigned to record room."

11.On   27.05.2016,   the   respondent   filed   an

application  under  Section  148  read  with  Section

151 of the Code of Civil Procedure, 1908 (hereinafter

referred to as “the Code”) and prayed therein for

extension   of   time   to   vacate   the   suit   house.   The

5

extension to vacate the suit house was sought on

medical grounds.

12.  By order dated 09.06.2016, the Trial Court

allowed the said application and granted time to the

respondent till 15.07.2016 to vacate the suit house.

The   respondent   was   also   directed   to   clear   the

arrears of rent.

13.Instead   of   vacating   the   suit   house   on

15.07.2016,   the   respondent   filed   another

application on 18.07.2016 and further sought time

to vacate the suit house. The Trial Court, by order

dated 08.08.2016, dismissed this application and

declined to extend the time to vacate the suit house.

As a result of the dismissal of this application, the

respondent was under a legal obligation to vacate

the suit house immediately.

14.Since the respondent failed to vacate the suit

house,   the   appellant   was   constrained   to   file

Execution   Petition   (5655/2016)   in   the   Executing

6

Court   for   execution   of   the   consent   decree   dated

01.06.2012   against   the   respondent   for   obtaining

vacant possession of the suit house. 

15.The   Executing   Court,   by   order   dated

30.09.2016, issued a warrant of possession against

the respondent/Judgment debtor in respect of suit

house.   Since   the   respondent   obstructed   the

execution of decree, the appellant applied to the

Executing   Court   for   providing   him   the   police

assistance   for   obtaining   possession   of   the   suit

house from the respondent. In the meantime, the

Judgment debtor died leaving behind the present

respondent as legal representative of the original

tenant. 

16.  On 18.10.2016 and 23.07.2018, the respondent

herein filed four applications.  One was under Order

47 read with Sections 114 and 151 of the Code for

review of the order; Second was under Sections 47

& 151 read with Order 21 Rules 11(2) and 26 of the

7

Code; Third was under Order 47 read with Sections

114 and 151 of the Code; and Fourth was under

Section 151 of the Code.  One application was filed

by one Mr. Manmohan Kapur under Order 1 Rule

10 of the Code.

17.These applications were filed to challenge the

executability of the consent order dated 01.06.2012

itself as being null and void. The respondent, in

these applications, raised essentially the following

three grounds. 

18.The   first   ground   was   that   the   appellant

obtained   the  consent   order  dated  01.06.2012  by

concealing the material facts from the respondent

which, according to him, was in the nature of fraud.

The second ground was that no decree was drawn

by the Trial Court after passing the consent order

dated 01.06.2012; and the third ground was that

the   suit   in   which   the   consent   order   dated

01.06.2012 was  passed was not  maintainable  in

8

view of Section 50 of the Delhi Rent Control Act. The

appellant   filed   his   reply   to   the   aforementioned

applications denying all the three grounds raised by

the respondent.

19.By   order   dated   22.10.2018,   the   Executing

Court   dismissed   the   applications   filed   by   the

respondent (Judgment debtor). The Executing Court

held that the respondent was indulging in delaying

tactics only to avoid the execution of the consent

order dated 01.06.2012. The Executing Court dealt

with each objection raised by the respondent and

found no merit in any of them. The Executing Court

held that the respondent having taken time twice to

vacate the suit house did not honor the orders of

the   Court   and,   therefore,   while   dismissing   his

applications   and   the   application   of   one   Mr.

Manomohan Kapur imposed a cost of Rs. 5 lakhs

upon each of them with a direction to pay 50% to

9

the appellant and remaining 50% to the Delhi Legal

Services Authority.

20.The respondent felt aggrieved and filed first

appeal before the Delhi High Court. By impugned

order, the High Court allowed the appeal and set

aside the order dated 22.10.2018 passed by the

Executing Court. The High Court held that since the

Trial Court did not draw up the formal decree after

passing   the   consent   order   on   01.06.2012,   the

Execution   Petition   filed   by   the   appellant   (decree

holder)   is   not   maintainable.   The   High   Court,

however,   granted  liberty   to  the  appellant   (decree

holder) to apply to the Trial Court under Section

152 of the Code for drawing up a decree in terms of

the consent order dated 01.06.2012. The appellant

(decree holder) felt aggrieved by this order of the

High Court and has filed the present appeal by way

of special leave in this Court.

10

21.So,   the   short   question,   which   arises   for

consideration in this appeal is whether the High

Court   was   justified   in   allowing   the   respondent's

(Judgment   Debtor’s)   appeal   and   thereby   was

justified in holding that the Execution Petition filed

by the appellant (5655/2016) was not maintainable

for want of formal decree not being drawn up by the

Court after passing of the order dated 01.06.2012.

22.Heard   Mr.   Huzefa   Ahmadi,   learned   senior

counsel, for the appellant and Ms. Aishwarya Bhati,

learned senior counsel, for the respondent.

23.Having heard the learned senior counsel for

the parties and on perusal of the record of the case,

we are inclined to allow the appeal, set aside the

impugned order and restore the order of the Trial

Court with modification as indicated below.

24. In our opinion, the High Court was not right

in holding that in the absence of a formal decree not

being   drawn   or/and   filed,   the   appellant   (decree

11

holder) had no right to file the Execution petition on

the strength of the consent order dated 01.06.2012.

This finding of the High Court, in our view, is not

legally   sustainable   for   the   reasons   set   out

hereinbelow.

25.The issue in this case is required to be decided

in the light of Order 20 Rule 6, Order 20 Rule 6A,

Order 20 Rule 7, Order 21 Rules 11(2) & (3) and

Order 23 Rule 3 of the Code. These provisions read

as under:

“Order 20 Rule 6

Contents of decree. (1) The decree shall agree

with the judgment; it shall contain the number

of the suit, the names and descriptions of the

parties,   their   registered   addresses,   and

particulars   of   the   claim,   and   shall   specify

clearly   the   relief   granted   or   other

determination of the suit.

(2) The decree shall also state the amount of

costs incurred in the suit, and by whom or out

of what property and in what proportions such

costs are to be paid.

(3) The Court may direct that the costs payable

to   one   party   by   the   other   shall   be   set   off

12

against any sum which is admitted or found to

be due from the former to the latter. 

Order 20 Rule 6A

Preparation   of   decree.   (1)     Every   endeavour

shall   be   made   to   ensure   that   the   decree   is

drawn up as expeditiously as possible, and, in

any case, within fifteen days from the date on

which the judgment is pronounced.

(2)   An   appeal   may   be   preferred   against   the

decree without filing a copy of the decree and

in such a case the copy made available to the

party by the Court shall, for the purposes of

rule 1 of Order XLI, be treated as the decree.

But   as   soon   as   the   decree   is   drawn,   the

judgment shall cease to have the effect of a

decree for the purposes of execution or for any

other purpose.

Order 20 Rule 7

Date of decree­ The decree shall bear date the

day on which the judgment was pronounced,

and, when the Judge has satisfied himself that

the decree has been drawn up in accordance

with the judgment, he shall sign the decree. 

Order 21 Rule 11(2)

Written   application—Save   as   otherwise

provided by sub­rule(1), every application for

the execution of a decree shall be in writing,

signed   and   verified   by   the   applicant   or   by

some other person proved to the satisfaction

of the Court to be acquainted with the facts of

the case, and shall contain in a tabular form

the following particulars, namely— 

13

(a) the number of the suit;

(b) the names of the parties; 

(c) the date of the decree; 

(d) whether any appeal has been preferred from

the decree; 

(e) whether any, and (if any) what, payment or

other adjustment of the matter in controversy

has   been   made   between   the   parties

subsequently to the decree; 

(f)   whether   any,   and   (if   any)   what,   previous

applications have been made for the execution

of the decree, the dates of such applications

and their results; 

(g) the amount with interest (if any) due upon

the   decree,   or   other   relief   granted   thereby,

together with particulars of any cross­decree,

whether passed before or after the date of the

decree sought to be executed; 

(h) the amount of the costs (if any) awarded; 

(i)   the   name   of   the   person   against   whom

execution of the decree is sought; and 

(j)   the   mode   in   which   the   assistance   of   the

Court is required whether— 

(i) by the delivery of any property specifically

decreed; 

[(ii) by the attachment, or by the attachment

and sale, or by the sale without attachment, of

any property; 

(iii) by the arrest and detention in prison of

any person; 

(iv) by the appointment of a receiver; 

(v)   otherwise,   as   the   nature   of   the   relief

granted may require.

14

Order 21 Rule 11 (3)

The   Court   to   which   an   application   is   made

under sub­rule (2) may require the applicant to

produce a certified copy of the decree. 

Order 23 Rule 3

Compromise of suit— Where it is proved to the

satisfaction of the Court that a suit has been

adjusted   wholly   or   in   part   by   any   lawful

agreement   or   compromise   in   writing   and

signed by the parties or where the defendant

satisfies the plaintiff in respect of the whole or

any part of the subject­matter of the suit, the

Court shall order such agreement, compromise

satisfaction to be recorded, and shall pass a

decree   in   accordance   therewith   so   far   as   it

relates to the parties to the suit, whether or

not   the   subject­matter   of   the   agreement,

compromise or satisfaction is the same as the

subject­matter of the suit.”

26.Order   20   Rule   6   of   the   Code   deals   with

contents   of   decree   and   provides   that   the   decree

shall agree with the judgment, it shall contain the

number of the suit, the names and descriptions of

the   parties,   their   registered   addresses   and

particulars   of   claim,   relief   granted   or   any   other

determination made in the suit, amount of costs

15

incurred in the suit, and by whom or out of what

property and in what proportions, the cost to be

paid. Rule 6A deals with the preparation of decree.

It says that every endeavor shall be made to ensure

that the decree is drawn up as expeditiously as

possible and, in any case, within fifteen days from

the   date  on   which  the  judgment  is   pronounced.

Rule 6A (2) of Order 20 of the Code says that an

appeal may be preferred against the decree without

filing a copy of the decree and in such a case the

copy made available to the party by the Court shall

for the purposes of Rule 1 of Order 41 be treated as

the decree but as soon as the decree is drawn, the

judgment shall cease to have the effect of a decree

for   the   purposes   of   execution   or   for   any   other

purpose.

27.In our considered opinion, though Rule 6A (2)

of Order 20 of the Code deals with the filing of the

appeal   without   enclosing   the   copy   of   the   decree

16

along with the judgment and further provides the

consequence of not drawing up the decree yet, in

our opinion, the principle underlined in Rule 6A(2)

can   be   made   applicable   also   to   filing   of   the

execution application under Order 21 Rule 2 of the

Code. 

28.Order 20 Rule 7 deals with the date of decree.

It says that the decree shall bear date the day on

which the judgment was pronounced and when the

judge has satisfied himself that the decree has been

drawn up in accordance with the judgment, he shall

sign the decree. 

29. Order 21 Rule 11(2) of the Code, which deals

with the execution of the decree, provides that the

decree holder is only required to give details of the

judgment   and   the   decree   in   the   execution

application along with other details [see clauses (a)

to (j)].

17

30.Similarly,   Order   21   Rule   11(3)   of   the   Code

makes it clear that  the Court "may" require the

decree  holder   to  produce   a  certified  copy  of   the

decree. This clearly indicates that it is not necessary

to file a copy of the decree along with execution

application   unless   the   Court   directs   the   decree

holder to file a certified copy of the decree. 

31.The aforesaid discussion, therefore, leads us to

a conclusion that as and when the decree holder

files an application for execution of any decree, he is

required to ensure compliance of three things. 

32.First, the written application filed under Order

21 Rules 10 and 11 (2) of the Code must be duly

signed and verified by the applicant or any person,

who is acquainted with the facts of the case, to the

satisfaction of the Court; Second, the application

must   contain   the   details,   which   are   specified   in

clauses (a) to (j) of Rule 11(2) of the Code, which

include mentioning of the date of the judgment and

18

the decree; and  Third,  filing of  the certified copy of

the decree, if the Court requires the decree holder to

file it under Order 21 Rule 11(3) of the Code.

33.This takes us to deal with next point urged by

the   learned   senior   counsel   for   the   appellant.

According   to   learned   counsel,   the   order   dated

01.06.2012 itself is capable of being executable by

virtue of Section 36  of the Code and, therefore, the

High Court was not right in holding that the decree

was required to be drawn. 

34.The argument is not acceptable for more than

one reason. True it is that there are some orders,

which are in the nature of decree and thus capable

of being executed as such but the question, which

arises for consideration in this case, is whether the

order passed under Order 23 Rule 3 of the Code is

such an order. In our opinion, it is not.

35.First, the language of Order 23 Rule 3 of the

Code does not admit passing of an order of the

19

nature   urged   by   the   learned   senior   counsel   for

appellant; Second, the expression "the court shall

order such agreement, compromise or satisfaction

to   be   recorded   and   shall   pass   a   decree   in

accordance therewith" occurring in Order 23 Rule 3

of   the   Code,   in   clear   terms,   suggests   that   it   is

necessary   after  recording  the   compromise  in  the

order   to   further   pass   a   decree   in   accordance

therewith.

36.In other words, the expression "and shall pass

a   decree   in   accordance   therewith"   is   a   clear

indication that after the compromise is recorded by

the Court, it shall proceed to "pass a decree". So,

the rule contemplates, first an order recording of the

compromise and then simultaneously pass a decree

in accordance with the order. 

37.In the light of the clear language of Order 23

Rule 3 of the Code, it is not possible to accept the

submission   of   learned   senior   counsel   for   the

20

appellant   that   the   order   dated   01.06.2012   itself

amounts   to   a   decree   and,   therefore,   it   is   not

necessary for the Court to pass a decree. Had this

been the intention, the legislature would not have

used the expression "and shall pass a decree in

accordance therewith" in Order 23 Rule 3 of the

Code.

38.This takes us to examine the next question

though not decided by the High Court on merits.

39.As   mentioned   above,   the   Executing   Court

dismissed the applications filed by the respondent

with   a   cost   of   Rs.   5   lakhs   which   resulted   in

issuance of warrant of possession of the suit house.

The High Court, by impugned order, set aside the

order  of  the   Executing   Court  and   dismissed   the

execution   application   as   being   not   maintainable.

The High Court, however, did not then consider it

necessary to examine the question as to whether

21

the   Executing   Court   was   right   in   rejecting   the

respondent’s applications.

40.We have, therefore, perused the order of the

Executing Court. Having perused it, we are of the

considered view that the Executing Court was right

in rejecting the objections raised by the respondent

in   his   applications   and,   therefore,   find   no   good

ground   to   interfere   in   those   findings   of   the

Executing Court. 

41.In our view, all the objections raised by the

respondent were frivolous and were raised only with

a view to avoid execution of the compromise decree.

None  of  the  objections raised by the respondent

could be gone into after consent order had been

passed. In any event, none of the objections raised

by the respondent had any substance on merits and

were, therefore, rightly rejected by the Executing

Court   to   which   we   concur.     In   our   view,   the

respondent having taken time twice to vacate the

22

suit house and yet not adhering to the undertaking

given, this Court cannot countenance such conduct

of the respondent.  It is reprehensible.  

42.This takes us to examine the next question,

namely, what is the effect of not filing the copy of

the decree along with the execution application filed

by the appellant.   In our view, even though the

appellant did not file the certified copy of the decree

along with the execution application for the reason

that the same was not passed by the Court, yet the

execution application filed by the appellant, in our

view, was maintainable.   Indeed, so long as the

formal   decree   was   not   passed,   the   order   dated

01.06.2012 was to be treated as a decree during the

interregnum period by virtue of Order 20 Rule 6A (2)

of the Code. In other words, notwithstanding the

fact that the decree had not been passed, yet by

virtue of principle underlined in Order 20 Rule 6A(2)

of the Code, the order dated 01.06.2012 had the

23

effect of a decree till the date of actual passing of

the   decree   by   the   Court   for   the   purposes   of

execution or for any other purpose. This empowered

the   Executing   Court   to   entertain   the   execution

application and decide the objections raised by the

respondent on merits.   

43.This takes us to examine the last point as to

whether the High Court was justified in directing

the appellant to apply under Section 152 of the

Code for drawing a decree.

44.In our opinion, though the High Court was

right in directing the appellant to apply to the Court

for drawing a decree, but was not right in directing

to apply under Section 152 of the Code. 

45.Section   152   of   the   Code   deals   with   the

amendment   of   judgments,   decrees   or   orders.   It

provides that any clerical or arithmetical mistakes

in the judgments, decrees or orders or errors arising

therein from any accidental slip or omission may at

24

any time be corrected by the Court either of its own

motion or on the application of any of the parties.

Order 20 Rule 3 also provides that judgment can be

altered or added either under Section 152 or in

review.

46.In our opinion, in order to invoke the powers

under Section 152 of the Code, two conditions must

be present. First, there has to be a judgment or

decree or an order, as the case may be, and second,

the judgment or decree or order, as the case may

be, must contain any clerical or arithmetical error

for its rectification. In other words, Section 152 of

the Code contemplates that the Court has passed

the judgment, decree or the order and the same

contains clerical or arithmetical error.

47.Any party to such judgment, decree or order,

as the case may be, has a right to apply at any time

under Section 152 of the Code to the concerned

Court for rectification of any arithmetical or/and

25

clerical error in the judgment, decree or the order,

as the case may be.

48. In the case at hand, we find that the Court,

which disposed of the suit, did not draw the decree

but only passed the order. In such a situation, the

decree holder was required to file an application

under Section 151 read with Order 20 Rule 6A of

the   Code   to   the   Court   for   drawing   a   decree   in

accordance   with   the   order   dated   01.06.2012.

Indeed, we find in the concluding para of the order

dated   01.06.2018   that   the   Court   has   already

directed to ensure compliance of the formalities. It

would   have   been,   therefore,   proper   in   such

circumstances for the Court to simultaneously draw

a decree the same day itself or in any event within

15 days as provided in Order 20 Rule 6A. 

49.Be  that  as  it  may,  this  being  a  procedural

matter, even if it was not done, yet the same could

be   done   by   the   Court   at   the   instance   of   the

26

appellant (decree holder) applying for drawing up a

decree after filing of the execution application. 

50.This takes us to examine the last question as

to   whether   the   Executing   Court   was   right   in

imposing a cost of Rs.5 lakhs on the respondent for

filing   applications   raising   therein   frivolous

objections to avoid execution of the decree against

them.   As mentioned above, the Executing Court

while rejecting the respondent’s objection imposed a

compensatory cost of Rs.5 lakhs on the respondent.

In our view, though we find that it is a fit case for

imposition of cost but imposition of cost of Rs.5

Lakhs is excessive. 

51.Having regard to all facts and circumstances of

the   case   which   we   have   discussed   above,   we

consider   it   just   and   proper   to   impose   a

compensatory   cost   of   Rs.   50,000/­   on   the

respondent under Section 35­A of the Code.  Let it

27

be paid by the respondent to the appellant within

one month from the date of this order.

52.We are, therefore, of the considered opinion

that the High Court was not right in holding that

the execution petition itself is not maintainable. The

High   Court   though   was   right   in   directing   the

appellant   to   apply   to   the   concerned   Court   for

drawing up a decree but the High Court was not

right in directing the appellant to apply it under

Section 152 of the Code.

53.In view of the foregoing discussion, we hold

that the execution petition filed by the appellant is

maintainable and was, therefore, rightly allowed by

the   Executing   Court   by   rejecting   the   objections

raised   by   the   respondent   except   with   two

modifications indicated above.  

54.The  appellant  is  hereby  granted  two  weeks’

time to apply under Section 151 read with Order 20

Rule 6(A) of the Code to the concerned Court with a

28

prayer for passing a decree in accordance with the

order   dated   01.06.2012   passed   under   Order   23

Rule 3 of the Code. In the peculiar circumstance of

this case, we would expect the Court concerned to

pass and draw the decree without any delay and, in

any   case,   within   one   week   of   moving   of   the

application by the appellant.  It is also made clear

that such act of passing and drawing up the decree

being formal in nature, no objection or dispute in

that regard is to be entertained by any Court.  Once

the decree is drawn and its details are specified in

the execution application as provided under Order

21 Rule 11 (2)(c) and the certified copy of the decree

is filed, if required by the Court, in terms of Order

21   Rule   11(3)   of   the   Code,   the   order   of   the

Executing Court dated 22.10.2018 with the above

modification regarding payment of costs amount will

be given effect to against the respondent.

29

55.Let the aforementioned procedural proceedings

be   completed   within   the   time   framed   by   the

concerned   Court.   The   respondent   is,   however,

granted one month’s time to vacate the suit house

after completion of the procedural formalities by the

concerned   Court   after   making   payment   of   all

arrears of rent till the date of delivery of possession

of suit house to the appellant.

56.In view of the foregoing discussion, the appeal

succeeds and is accordingly allowed. The impugned

order   is   set   aside   whereas   the   order   of   the

Executing Court is modified to the extent indicated

above.

                                     .………...................................J.

                                   [ABHAY MANOHAR SAPRE]     

     …...……..................................J.

             [DINESH MAHESHWARI]

New Delhi;

July 15, 2019

30