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SC: In Execution Petition, Decree-Holder Must Prove Violation by Judgment Debtor - (12 Nov 2025)

CIVIL

Supreme Court held that a decree cannot be executed on mere presumption. It clarified that the burden lies on the decree-holder to establish that the judgment debtor has violated the terms of the decree before seeking its execution.

Tags : EXECUTION PETITION   JUDGMENT DEBTOR   BURDEN  

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