BHASKARAN Vs. SREEDHARAN

JUDGEMENT

(1.) THIS C. R. P. is filed by the plaintiff - respondent in E. P. 6/99 in O. S. No. 40/77 on the file of the Munsiff's Court Wadakancherry assailing the order dated 17. 6. 2000. In that E. P. filed by the respondent - 1st defendant delivery of possession of the property is ordered in favour of the respondent herein petitioner in the E. P. overruling the objections raised by the petitioners here.

(2.) THE petitioner has contended that the decree is not executable against him, the execution petition is barred by limitation and res judicata against him.

(3.) THE petitioner has contended that the above E. P. filed by the respondent is barred by time since it is filed only on 2. 1. 1999.