ANGAMALI CHILLY FUNDS P LTD Vs. SATHISH CHANDRAN

JUDGEMENT

(1.) The decree holder in O.S.No.76/87 of the Puthur Civil Judge's Court, South Canara, a private limited company, is the revision petitioner.

(2.) Its application to execute the decree, it had obtained against defendants 1 to 4 stands dismissed by the order under challenge. According to the court below the decree was null and void as it was one passed without due notice to defendants 2 to 4.

(3.) I shall now read the relevant portion of the decree: