GIRISH KUMAR Vs. THALOTHOTA DEVASWOM BHARANA SAMATHI

JUDGEMENT

(1.) THE suit for mandatory injunction was decreed directing the first defendant to hand over the plaint schedule records to the first plaintiff within a period of one month. THE execution petition under Order XXI Rule 32 of the Code of Civil Procedure was filed complaining of disobedience of the decree for not producing the records within the stipulated time. THE records are some registers and receipts relating to the administration of the temple during the year 2002-2005 of which the first plaintiff is the governing body.

(2.) THE court below has by the order impugned attached the property of the first defendant as a step for bring the same to sale in a bid to enforce obedience of the decree. THE counsel for the first defendant in the court below has subsequent to the order impugned filed E.A. No. 25/2012 directing the first plaintiff to produce certain books and registers. THE said execution application is reportedly allowed and the books and registers have accordingly been produced in the court below by the first plaintiff.