GOPALAKRISHNAN Vs. SUBRAMANIA IYER

JUDGEMENT

(1.) The only contention pressed before me is that the decree is not executable against the property which has now rested in the son, the 3rd defendant, by survivorship on the death of his father and that it is a vested right which is not affected by S.53 of the Indian Civil Procedure Code, the decree having been passed before that CPC. came into force in the concerned area.