GOWRI Vs. PRABHAKARA ADIGA

JUDGEMENT

(1.) The facts of the case are as follows:

(2.) The petitioners are the widow and children of one Divira Bolu. The respondent is said to have filed a civil suit against Divira Bolu, seeking a permanent injunction against him from interfering with property described as follows :

(3.) The learned counsel for the petitioners contends that the suit prayer was restricted to the defendant alone. It is hence inexplicable that the decree is sought to be executed against the petitioners, who were not parties to the suit and are certainly not bound by the decree, which was personal to the deceased defendant.