EASWARI AMMA PRASANNAKUMARI Vs. RADHAKRISHNA PILLAI AND ORS.

JUDGEMENT

(1.) This is an application filed invoking S.152 of the Code of Civil Procedure ('the Code' for short) for correction of the property description in the schedule to the decree in the suit which was confirmed by this Court as per the decision in the second appeal.

(2.) The facts relevant for the disposal of the interlocutory application are the following:

(3.) Heard the learned counsel for the parties.