NARAYANAN NAMBIAR Vs. AMBU KUNHI

JUDGEMENT

(1.) This petition is to revise an order of the Munsiff, Taliparamba, dismissing an execution petition filed in O. S. No. 869 of 1951 on his file. The order being one within the scope of S.47, Code of Civil Procedure, the remedy of the aggrieved decree holder is an appeal under that Section, and not an application for revision in the High Court direct. The Supreme Court has held in S. S. Khanna v. F. J. Dillon AIR 1964 SC 497 :