VARGHESE Vs. SIVARAMAN

JUDGEMENT

(1.) The Respondent filed O.S. No. 1354 of 1999 on the file of the court of the Principal Munsiff of Ernakulam against the Petitioner and others for fixation of boundary of the plaint schedule property and for other reliefs. The trial court decreed the suit in part as per the judgment and decree dated 30th June, 2007.The operative portion of the judgment reads as follows:

(2.) Dissatisfied with the judgment and decree of the Trial Court, the Plaintiff filed A.S. No. 206 of 2007 on the file of the court of the District Judge, Ernakulam. The District Court allowed the appeal as per the judgment dated 7th August, 2008. The operative portion of the judgment reads as follows:

(3.) The Respondent filed E.P. No. 18 of 2010 to execute the decree. In column 10 of the Execution Petition, the mode in which the assistance is required contains two reliefs. Relief (a) reads as follows: