AIROnline 2019 Bom 231

Bombay High Court

Hon'ble Judge(s): B. P. Colabawalla , J

Civil P.C. (5 of 1908) , O.21 R.41— Execution - Examination of judgement debtor as to his property - Chamber Summons issued seeking Judgment Debtors to file an affidavit stating particulars of their assets - Exact value of properties not called upon to decide at this stage - All that is sought, is disclosure of assets, movable and immovable of defendants - Judgment debtors directed to file their affidavit stating particulars of all their assets including the value of each asset and status thereof including if there are encumbrances on same (Para 9 10)