CHACKO JOSEPH Vs. RAMAN PILLAI BHASKARAN NAIR

JUDGEMENT

(1.) The main objection raised on behalf of the appellant is that the application for execution which was filed against him in the Court below was for recovering more than Rs. 455 which was the amount specified in the surety-bond and to which extent alone the appellant undertook responsibility as surety. The respondent's learned counsel concedes that this contention is well founded. In execution of the decree, the appellant seems to have been arrested and produced before court when he made a part payment of Rs. 100 when he seems to have been released. It must be made clear that any future application in execution against him should be restricted to the maximum amount of