SANGAMESWARA IYER Vs. DHANALAKSHMI BANK LTD

JUDGEMENT

(1.) A short question under S. 7 of Keral a Act XXXI of 1958 is involved in this case.

(2.) THE petitioners are the judgment-debtors in a suit filed before and decreed after the commencement of the Act. At the time of passing the decree they sought relief under S. 10 (3) and they were granted some relief as well. THEreafter, they filed an application under S. 7 of the Act praying that the provisions of the Act might be applied to the decree and the decree be amended. This application has been rejected by the lower court and the correctness of that decision is being challenged before me.

(3.) THE Civil Revision Petition therefore fails and is dismissed. In the circumstances I pass no order regarding costs. Dismissed.