T.S. MADHURANATH Vs. T.S. GURUPRASAD

JUDGEMENT

(1.) We condone the delay caused on the part of the complainants in making compliance with the order dated 16th July 2021. Accordingly, I.A.No.1/2021 is allowed.

(2.) We have perused the Affidavit of the first complainant filed in terms of the order of this Court dated 16th July 2021.

(3.) According to the case of the complainants, certain articles and items have been removed by them. However, according to them, the following articles are still inside the schedule property.